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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(5) in Rajasthan Escheats Regulation Act, 1956

(5)It shall be the duty of the Collector to obtain full information from the public records and by personal inquiries respecting any property to which this Act applies, being in all caes careful not to infringe any private rights or to occasion unnecessary trouble or vexation to individuals.