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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974

(1)The local officer shall prepare on the site and in the presence of not less than five respectable persons of the locality an inventory of the property taken into his custody under Section 9 and forthwith send a report in the prescribed form to the competent authority, together with a copy of the inventory.