Section 6(1) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
(1)Save as otherwise provided in this Act, an escheat or bona vacantia may be disposed of(a)by the Government irrespective of its value;(b)by the competent authority, where its value does not exceed ten thousand rupees;(c)by the local officer, where its value does not exceed two thousand rupees;
