Section 15 — And division thereupon.
The Indian Treasure-trove Act, 1878
If any such suit is instituted and the plaintiff's claim is finally established therein, the Collector shall, subject to the provisions of section 12, divide the treasure between him and the finder. If no such suit is instituted as aforesaid, or if the claims of the plaintiffs in all such suits are finally rejected, the Collector shall deliver the treasure to the finder.Open in Lexace · Ask the AI about this section
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