Section 13 in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
13. Immovable property escheated to Government not to be sold until twelve years after such escheat.
- Notwithstanding anything in this Act, no immovable property which is declared escheat or bona vacantia shall ordinarily be alienated by sale or grant until it has been in the possession of the Government for twelve years.
