Section 3 in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
3. Ownership of property accruing by escheat or lapse or as bona vacantia.
- All property situated in the State, which is vested in the State by escheat or lapse or as bona vacantia for want of a ful owner, shall belong to the Government and the Government shall be the owner of all such property.
