Section 139 in Rajasthan Land Revenue (Land Records) Rules, 1957
139. Escheats.
- In mutation cases dealing with lands of deceased Khatedars, Ghair Khatedars etc. who have left no apparent legal or customary heirs or successors, the mutation should be disposed of by the Collector who shall see that there is no indiscriminate or indis-create pressing of Government's claim to escheat and careful attention should be paid to the rules and instructions which may be issued by the Government in this behalf from time to time.
