Section 12 in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
12. Publication of declaration.
- As soon as a declaration is made by the local officer under sub-section (2) of Section 11 or by the court under clause (b) of sub-section (3) of that Section, the local officer shall publish a notification thereof in the Andhra Pradesh Gazette and in the local news paper of the district where the property is situated or lies, and shall also cause an announcement of the declaration to be made by beat of drum in the village in which the property is situated or lies.
