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[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Andhra Pradesh - Subsection

Section 109(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)He shall be responsible for the proper maintenance and custody of the records and properties of the Tirumala Tirupathi Devasthanams and shall arrange for the proper collection of the offerings made in the temples specified in the First Schedule.