(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.(2)On the issue of a notification under Sub-section (1) Government may dispose of the escheated property in accordance with the law applicable thereto.
