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[Cites 0, Cited by 2] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)The Endowments Tribunal may, pending its decision under subsection (1), pass such order as it deems fit for the administration of the property or custody of the money belonging to the institution or endowment.