Section 9 in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
9. Local officer to take into custody and to arrange for care and maintenance of property which is not in the possession of any person or its possession is surrendered.
- Where the property of the nature of an escheat or a bona vacantia is not in the possession of any person or where the person in possession surrenders such possession when demanded, the local officer shall take the property into his custody and arrange for its care and maintenance until the claim is settled under S.11.
