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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(1) in The Orissa Escheats Act, 1979

(1)On the termination of proceedings under this Act or in any Civil Court the Custodian may make a declaration notified in the Official Gazette that the property has vested in the Government free from all encumbrances; and where the Civil Court decides that the property belongs to any claimant, the Custodian shall deliver the property to such claimant.