(1)The District Magistrate shall without delay forward the report in Form C to the District Judge having jurisdiction. Jurisdiction is conferred on the District Judge by Sections 192, 193, 218, 219, 253, 254 and 269 of the Indian Succession Act (XXXIX of 1925); by Section 54 of the Administrator General's Act (III of 1913); and by Sections 4, 5 and 7 of Bengal Regulation V of 1799.(2)If the District Judge having jurisdiction in the matter finds that he has powers to pass orders for the disposal of the property, he shall pass such orders forthwith.(3)If he finds, that he has no power to pass such orders he shall inform the District Magistrate accordingly, as soon as possible, and the District Magistrate shall then dispose of the property under the rules in the first part above as unclaimed property.
