Section 364 in Bihar Board's Miscellaneous Rules, 1958
364. Illegitimate European claimants.
- In dealing with the escheated property of illegitimate Europeans who may die intestate in India, it has been customary for the Government of India to be guided by the principles applicable to the disposal of similar escheats in England, under which the property, or a portion thereof, is distributed, as a matter of grace and bounty, to the next-of-kin of the deceased, after deducting the expenses incurred and a proportion as the Government share according to a certain scale.Personal or Movable Property
