Section 2 in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
2. Definition.
- In this Act, unless the context otherwise requires,-(i)"bona vacantia" includes any property, situated in the State of which there is no ful owner, but does not include an escheat on any movable property found in a public place;(ii)" competent authority" means the chief controlling authority specified in Section 4;(iii)"court" means any civil court of competent jurisdiction ;(iv)"escheat" means any property the owner of which dies intestate and and without leaving legal heir;(v)"Government" means the State Government;(vi)"local officer" means the officer appointed under Section 5;(vii)"Notification" means a notification published in the Andhra Pradesh Gazette ; and the word "notified" shall be construed accordingly;(viii)"Prescribed" means prescribed by rules made by the Government under Act
