Section 11F(1) in Kerala Escheats and Forfeitures Act, 1964
(1)Notwithstanding anything contained in section 11C, 11D and 11E, the Collector may if satisfied after inquiry under section 11B that any immovable property has been abandoned by the rightful owner thereof, take possession of such property, provided the property is not in the possession of any person or the person in possession does not offer any opposition.
