Section 2 in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975
2. Definitions.
- In these Rules, unless the context otherwise requires, -(a)'Act' means the Andhra Pradesh Escheats and Bona Vacantia Act, 1974.(b)'Tahsildar' includes the Deputy Tahsildar in independent charge of a sub-taluk in who jurisdiction the escheats or Bona Vacantia lies.
