Section 7 in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975
7. Publication of notification.
- Every notice under sub-Section (1) of Section 11 of the Act shall be published: -(a)in the District Gazette where the property is situated;(b)at the office of the Collector and Tahsildar within whose jurisdiction the escheat or bona vacantia is situate;(c)at the village chavidi or at some conspicuous place in the village in which the property is situated; and(d)by beat of tom-tom in the village where the property is situate.
