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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1) in The Orissa Escheats Act, 1979

(1)If any claims are received within the time aforesaid, the Custodian shall forward the case to a Civil Court of competent jurisdiction for a decision as to whether the property is escheated property or whether the property belongs to any claimant or claimants and shall keep the property in his charge.