Section 12 in Telangana Escheats and Bona Vacantia Act, 1974
12. Publication of declaration.
- As soon as a declaration is made by the local officer under sub-section (2) of section II or by the court under clause (b) of sub-section (3) of that section, the local officer shall publish a notification thereof in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, Dated 01.06.2016.] Gazette and in a local newspaper of the district where the property is situated or lies, and shall also cause an announcement of the declaration to be made by beat of drum in the village in which the property is situated or lies.
