Section 19 in West Bengal Escheats and Forfeitures Act, 2012
19. Collector to manage.
- During the pendency of any proceeding before the Competent Authority or the Appellate Authority except where the possession has been allowed to remain with the objector under sub-section (3) of section 7 and subject to the other provisions of section 7, the Collector shall hold and manage the property in the prescribed manner.
