Section 17 in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
17. Repeal and saving.
(1)The provisions of the Andhra Pradesh (Andhra Area) Endowments and Escheat Regulation, 1817 (Regulation 7 of 1817), in so far as they relate to escheats and the Andhra Pradesh (Telangana Area) Unclaimed Property Act, 1333 F. (Act 1 of 1333 F.) are hereby repealed.(2)Upon such repeal, the provisions of Sections 8 and 18 of the Andhra Pradesh General Clauses Act, 1891 (Act 1 of 1891) shall apply.
