Section 9(2) in Rajasthan Escheats Regulation Act, 1956
(2)If no persons prefers a claim and establish his right the Court shall after the expiry of twelve months from the date of the service of proclamation issued under section 10, pass an order declaring the property in question to have vested in the state on the date of the death of the last owner thereof and send a copy of such order to the collector.
