Section 3(1)(h) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975

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State of Andhra Pradesh - Subsection

Section 3(1)(h) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975

(h)After expiry of thirty days from the date of sale, the authority who was empowered to dispose of an escheat under sub-section (1) of Section 6 of the Act shall make an order confirming the sale provided that if he shall have a reason to think that the sale ought to be set aside on the ground of any mistake or fraud or material irregularity in publishing or conducting the sale, he may, after recording his reason set aside the sale.

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State of Andhra Pradesh - Subsection

Section 3(1)(h) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975