Section 6 in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
6. Powers of disposal of escheat or bona vacantia.
(1)Save as otherwise provided in this Act, an escheat or bona vacantia may be disposed of(a)by the Government irrespective of its value;(b)by the competent authority, where its value does not exceed ten thousand rupees;(c)by the local officer, where its value does not exceed two thousand rupees;(2)The power to dispose of an escheat or bona vacantia under sub-section (1) shall include the power:(i)to decide whether the claim of Government should be asserted and the property taken into custody;(ii)to make equitable disposition of property which devolves by escheat;(iii)to take charge of the property to which the claim of the Government has been asserted and to arrange for its care and maintenance during the period when it is in their custody.
