Section 2(h) in West Bengal Escheats and Forfeitures Act, 2012
(h)"escheated property" means any land, building or other real or personal property or any interest, legal or equitable, in it or any interest in any corporeal or incorporeal hereditament and includes any movable or immovable or any abandoned immovable property, which has vested or having become vested or shall vest in the State Government by escheat or lapse, or as bona vacantia under the provisions of this Act;
