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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(3)(b) in Telangana Escheats and Bona Vacantia Act, 1974

(b)Where the court decides that the property taken into custody under section 9 or any part thereof rightfully belongs to the claimant, the local officer shall deliver the same to him; and where the court decides that it does not belong to the claimant' the court shall declare the property to be an escheat or a bona vacantia as the case may be.