Section 11(1) in The Andhra Pradesh Public Security Act, 1992
(1)Where the Government is satisfied, after such inquiry as it may think fit, that any monies, securities or other assets are being used or are intended to be used for the purpose of an unlawful association, the Government may, by order in writing, declare such monies, securities or other assets to whomsoever they belong to be forfeited to Government.
