Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] State of Odisha - Section Section 7 in The Orissa Escheats Act, 1979 7. General notice. - The Custodian, on taking charge of any property, shall publish in the prescribed manner, a general notice calling upon claimants, if any, to put forth their claims within six months from the date of publication of the notice.
