Section 83(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)Where, on a perusal of the report received by him under sub- section (1), the [Endowments Tribunal] [ Substituted 'Deputy Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] finds that there is a prima facie case of encroachment, [it] [ Substituted 'he' by Act No. 33 of 2007, dated 11.12.2007.] shall cause to be served upon the encroacher a notice specifying the particulars of the encroachment and calling on him to show cause before a certain date why an order requiring him to remove the encroachment before the date specified in the notice should not be made. A copy of the notice shall also be sent to the trustee of the institution or endowment concerned.
