Section 7(4) in West Bengal Escheats and Forfeitures Act, 2012
(4)The property taken into possession under any of the provisions of sub-sections (1), (2) and (3) shall be managed by the State Government in the manner so to be prescribed:Provided that the Controller may dispose of any property by public auction after taking possession thereof under any of the provisions of sub-sections (1), (2) and (3) in the manner so to be prescribed.
