TREASTURE TROVE ACT, 1878


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Section
 Section Title
  STATEMENT OF OBJECTS AND REASONS
  1 SHORT TITLE View Judgements
  2 REPEAL OF ENACTMENTS View Judgements
  3 INTERPRETATION-CLAUSE View Judgements
  4 NOTICE BY FINDER OF TREASURE View Judgements
  5 NOTIFICATION REQUIRING CLAIMANTS TO APPEAR View Judgements
  6 FORFEITURE OF RIGHT ON FAILURE TO APPEAR View Judgements
  7 MATTERS TO BE ENQUIRED INTO AND DETERMINED BY THE COLLECTOR View Judgements
  8 TIME TO BE ALLOWED FOR SUIT BY PERSON CLAIMING THE TREASURE View Judgements
  9 WHEN TREASURE MAY BE DECLARED OWNERLESS View Judgements
  10 PROCEEDINGS SUBSEQUENT TO DECLARATION View Judgements
  11 WHEN NO OTHER PERSON CLAIMS AS OWNER OF PLACE, TREASURE TO BE GIVEN TO FINDER View Judgements
  12 WHEN ONLY ONE SUCH PERSON CLAIMS AND HIS CLAIM IS NOT DISPUTED, TREASURE TO BE DIVIDED View Judgements
  13 IN CASE OF DISPUTE AS TO OWNERSHIP OF PLACE, PROCEEDINGS TO BE STATED View Judgements
  14 SETTLEMENT OF SUCH DISPUTE View Judgements
  15 AND DIVISION THEREUPON View Judgements
  16 POWER TO ACQUIRE THE TREASURE ON BEHALF OF GOVERNMENT View Judgements
  17 DECISION OF COLLECTOR FINAL AND NO SUIT TO LIE AGAINST HIM FOR ACTS DONE BONA FIDE View Judgements
  18 COLLECTOR TO EXERCISE POWERS OF CIVIL COURT View Judgements
  19 POWER TO MAKE RULES View Judgements
  20 PENALTY ON FINDER FAILING TO GIVE NOTICE, ETC View Judgements
  21 PENALTY ON OWNER ABETTING OFFENCE UNDER SECTION 20 View Judgements
  SCHEDULE I



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