Section 11(3) in Telangana Escheats and Bona Vacantia Act, 1974
(3)(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;(b)Where the court decides that the property taken into custody under section 9 or any part thereof rightfully belongs to the claimant, the local officer shall deliver the same to him; and where the court decides that it does not belong to the claimant' the court shall declare the property to be an escheat or a bona vacantia as the case may be.
