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State of Kerala - Section

Section 4 in Kerala Escheats and Forfeitures Act, 1964

4. Preliminary enquiry.

- Whenever the Collector receives information from any source that any person in possession of any movable or immovable property lying within his jurisdiction has died intestate and without legal heirs, he shall cause an inquiry to be made as to whether the deceased has died intestate and whether he has left any legal heirs.