Section 11(1) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
(1)As soon as may be after the property is taken into his custody under Section 9, the local officer shall publish a notice in such manner as may be prescribed, calling upon the persons who may have any claim to such property to prefer their claims to such property in the prescribed form within three months from the date of publication of the notice.
