Section 80(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 12] [Section 80(1)] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)The Commissioner, may after publishing in the Andhra Pradesh Gazette the particulars relating to the proposed transaction and inviting any objections and suggestions, with the respect thereto and considering all objections and suggestions if any received from the trustee or other person having interest, accord such sanction where he considers that the transaction is-

(i)prudent and necessary or beneficial to the institution or endowment:

(ii)in respect of immovable property which is uneconomical for the institution or endowment to own and maintain; and

(iii)the consideration therefor is adequate and proper.

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State of Andhra Pradesh - Subsection

Section 80(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987