(1)Subject to the general or special order of the Government, the Board of Revenue shall be the authority in whom vests the general superintendence over all escheated properties and over all officers and authorities, other than the Civil Courts functioning under this Act.(2)The Collector shall be the custodian of all escheated properties :Provided that the Government may appoint any other officer as custodian in addition to or in place of the Collector and fix his jurisdiction.
