Section 4 in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975
4. Management of escheat or bona vacantia handed over by court till its disposal.
- The local Officer after taking possession of an escheat or, a bona vacantia through the Court under sub- section (2) of Section 8 of the Act shall arrange for its management till it is finally disposed off. If the property is movable property, the Local Officer shall arrange for its care and proper maintenance till it is disposed of in public auction. If the property is an immovable property, the Local Officer shall auction the lease hold in the manner provided in Rule 6 till it is finally disposed off.
