Section 10(1) in Rajasthan Escheats Regulation Act, 1956
(1)Upon receipt of the order passed under subsection (2) of section 9, the Collector shall pass orders for the sale of property by public auction, if it has not already been sold under sub-section (2) of section 4:Provided that if no such property or any part thereof consists of any work or artistic or historical importance, the importance thereof by sale or otherwise shall be subject to and in accordance with the orders of the State Government to which a report in that behalf shall be made.
