Section 2 in Telangana Escheats and Bona Vacantia Act, 1974
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"bona vacantia" includes any property, situated in the State, of which there is no rightful owner, but does not include an escheat or any movable property found in a public place;(ii)"competent authority" means the chief controlling authority specified in section 4;(iii)"court" means any civil court of competent jurisdiction;(iv)"escheat" means any property the owner of which dies intestate and without leaving legal heir;(v)"Government" means the State Government;(vi)"local officer" means the officer appointed under section 5;(vii)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, Dated 01.06.2016.] Gazette; and the word "notified" shall be construed accordingly;(viii)"prescribed" means prescribed by rules made by the Government under this Act.CHAPTER-II General
