- The money and other property of deceased prisoner shall, unless claimed by a person holding a succession certificate, probate or letters of administration entitling him to receive it, be made over to the police as being unclaimed property.Note - When a prisoner dies, notice of his death should be sent to the District Magistrate of the district to which he belongs, and if within a month no person, duly authorised to receive the property under the conditions laid down, lodges a claim to it, such property shall then be made over to the police.
