Section 4(1) in Rajasthan Escheats Regulation Act, 1956
(1)Upon receipt of information as to the existence within Tehsil of any property to which this Act applies. Whether or not in the possession of any person, the Tehsildar shall-(a)Ascertain whether or not there is any person entitled to such property.(b)Prepare an inventory thereof showing the prescribed particular.(c)Take over possession of it in the prescribed manner, and(d)Make a report of the collector:Provided that if such property is in the present possession of any person, such possession shall not be disturbed.
