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 3(1)] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(1)(j) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975 (j)After the confirmation of the sale, the Local Officer shall cause the delivery of the property to the highest bidder.