Section 6(2)(iii) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2)(iii) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974

(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.

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State of Andhra Pradesh - Subsection

Section 6(2)(iii) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974