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9. When treasure may be declared ownerless. If upon such enquiry the Collector sees no reason to believe that the treasure was so hidden; or if, where a period is fixed under section 8, no suit is instituted as aforesaid within such period to the knowledge of the Collector; or if such suit is instituted within such period, and the plaintiff's claim is finally rejected; the Collector may declare the treasure to be ownerless. Appeal against such declaration. Any person aggrieved by a declaration made under this section may appeal against the same within two months from the date thereof to the Chief Controlling Revenue Authority.1 Subject to such appeal, every such declaration shall be final and conclusive. 1. For definition of Chief Controlling Revenue Authority, see the General Clauses Act, 1897 (10 of 1897), s. 3(10).    |
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