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State of Rajasthan - Section

Section 5 in Rajasthan Escheats Regulation Act, 1956

5. Register of properties.

- The Collector shall cause to be kept and maintained a register in which shall be entered all the particulars of such item of every property to which this Act applies and also, in the case of any such property having been sold under sub-section (2) of section 4, the amount of sale proceeds thereof.