Section 13 in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975
13. Any other remarks
Local OfficerDate...............Appendix 2Form -II(See Section 11 (1) of the Act)NoticeIt is hereby informed that the property mentioned in the Schedule below which has been taken into custody will be treated as escheat/ bona vacantia and any person who has got any claim to the said property may prefer his claim to the undersigned within three months from the date of publication of the notice.
