Section 11(2) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
(2)If no claim is prefered within the said period of three months, the local officer shall declare the property in respect of which the notice is published under subsection (1) to be an escheat or a bona vacantia , as the case may be, and dispose it of in such manner as may be prescribed.
