Section 54 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
54.
If a deposit is unclaimed for a period of three years, the Tehsildar shall summon the depositor and direct him to submit a written application for refund of the deposit. On receipt of the application, and after satisfactory identification by the Tehsildar of the person who appears in response to the summon and claims to be the depositor, the procedure followed shall be similar to that in case of applications from land-holders.
