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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952.

11.

If no person claims succession to a grant on the death of the holder within the period prescribed, or if the claim has after due enquiry been rejected by a competent court, the grant shall, subject to the provisions of these rules, cease to continue and shall be resumed by the Government.