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[Cites 0, Cited by 1] [Section 11(3)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

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

(a)If any person prefers a claim within the said period of three months, the local officer shall refer the claim to the court for its decision as to whether or not the person making the claim is entitled to the property: and the court shall, after giving a notice to the local officer and to the claimant, decide the reference, as if it were a suit;