Section 14 in West Bengal Escheats and Forfeitures Act, 2012
14. Contested claim.
- In the case of a contested claim, the Collector shall refer the matter to the court and shall be guided by the decision of the court:Provided that nothing contained in this section shall prevent the Collector from disposing of any perishable article, which comes into his possession for public auction, at any time before the decision of the court, and in that case the sale proceeds shall be handed over to the court after the deduction of the sale expenses.
