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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3)(b) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974

(b)Where the property taken into custody under Section 9 is movable property of the value not exceeding fifty rupees, the local officer shall cause it to be sold by public auction in the manner prescribed, and credit the sale proceeds thereof to the Government.