Section 6(9)(b) in Rajasthan Escheats Regulation Act, 1956

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State of Rajasthan - Subsection

Section 6(9)(b) in Rajasthan Escheats Regulation Act, 1956

(b)The last owner of the property in question died in the state and without leaving any known heir, that the claim preferred under sub-section (6) is not prima facie maintainable, that there is no such person entitled to claim such property and that it is a bona fide case of property vesting in the state as ultima heres under Article 296 of the Constitution of India, By escheats or as bona vacantia, for want or rightful owner, he shall apply to the court for a vesting order in respect of the property and for the custody thereof in the meanwhile:

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State of Rajasthan - Subsection

Section 6(9)(b) in Rajasthan Escheats Regulation Act, 1956