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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(4) in West Bengal Escheats and Forfeitures Act, 2012

(4)All properties escheated under any proceeding prior to the commencement of this Act or in possession of, being administered, controlled or in the custody of the Board of Revenue of the State Government prior to the commencement of this Act, shall be deemed to have been escheated under this Act and the Competent Authority or the Collector, as the case may be, shall take over such administration, control or custody and possession, as the case may be. This Act shall have effect as if the escheat were under this Act.The Schedule[See sub-section (1) of section 26]
Number and year Short title Extent of repeal
(1) (2) (3)
Bengal Regulation 5 of 1799 The Bengal Wills and Intestacy Regulation, 1799. The whole.
Bengal Regulation XIX of 1810. The Bengal Charitable Endowments, PublicBuildings and Escheats Regulation, 1810. So far as relates to escheat.