Section 14(3) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
(3)On receipt of a report under sub-section (2), the Magistrate concerned shall make such order as he thinks fit respecting the disposal of such property or the delivery of such property to the person entitled to the possession thereof as if it were a property taken over by the Police under Section 51 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).Explanation B. - For purposes of this Section, the term 'movable property' does not include the treasure' as defined in clause (b) of Section 3 of the Indian Treasure Trove Act, 1878 (Central Act 6 of 1878).
