Section 14 in Kerala Escheats and Forfeitures Act, 1964
14. Forfeiture of articles.
- If no claim is preferred within the period specified in sub-section (1) of section 13, the collector shall pass an order forfeiting the articles, other than those dealt with under the sub section (2) of the said section, to the Government, and the articles shall thereupon be sold in public auction in the manner prescribed, and the sale proceeds credited to the Government.
