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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(3)(b) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974

(b)Where the court decides that the property taken into custody under Section 9 or any part thereof fully belongs to the claimant, the local officer shall deliver the same to him and where the court decides that it does not belong to the claimant, the court shall declare the property to be an escheat or a bona vacantia , as the case may be.