Section 52 in THE ADMINISTRATOR GENERAL’S ACT, 1913
52. Assets unclaimed for twelve years to be transferred to Government.–
All assets in the charge of the Administrator General which have been in his custody for a period of twelve years or upwards whether before or after the commencement of this Act without any application for payment thereof having been made and granted by him shall be transferred, in the prescribed manner, to the account and credit of the Government [The words “of India” repealed by the Official Trustees and Administrator General’s Acts (Amendment) Act, 1922 (XXI of 1922), s. 7.][* * *]:Provided that this section shall not authorize the transfer of any such assets as aforesaid, if any suit or proceeding is pending in respect thereof in any Court.
