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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974

(1)The Government may, by notification, appoint the District Collector or such other officers as they may deem fit to be the local officers for each district, to exercise the powers and perform the functions assigned by or under this Act, subject to the general control and directions competent authority.