Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(i) in Telangana Escheats and Bona Vacantia Act, 1974 (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;
