- In this Act, unless the context otherwise requires-(a)"claimant" means a person claiming any interest in escheated property or any person [claiming any payment] [Substituted vide Orissa Act No. 14 of 1930.] out of it;(b)"Custodian of escheats" or "Custodian" means the Collector of the district and includes an Additional Collector or any officer appointed by the Government as custodian;(c)"deceased" means the person on whose death property has accrued to the State by escheat;(d)"escheated property" means any property to which this Act applies;(e)"Government" means Government of Orissa;(f)"person" means a natural or a juristic person and includes a firm or group of individuals by whatever name called;(g)"prescribed" means prescribed by rules made under this Act.
