Section 8(1) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
(1)Where, as a result of the inquiry under Section 7, the local officer is satisfied that the property of the nature of an escheat or bona vacantia is in the possession of a person who has no authority to claim it and if such person resists to surrender such possession on demand, the local officer may after obtaining the sanction of the competent authority, institute a suit in a court for declaration of the Government's to the property and for recovery of possession of such property.
