Section 6(2) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
(2)The power to dispose of an escheat or bona vacantia under sub-section (1) shall include the power:(i)to decide whether the claim of Government should be asserted and the property taken into custody;(ii)to make equitable disposition of property which devolves by escheat;(iii)to take charge of the property to which the claim of the Government has been asserted and to arrange for its care and maintenance during the period when it is in their custody.
