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

State of Andhra Pradesh - Subsection

Section 3(3)(a) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975

(a)If the escheat or bona vacantia is an immovable property, and has been in the possession of the Government for not less than 12 years, it shall be disposed of by sale in the manner referred to in sub-rule (1) of this rule.