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

State of Andhra Pradesh - Subsection

Section 2(7a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(7a)"Committee" means the Tirumala-Tirupathi Devasthanams Management Committee appointed by the Government under Section 97-A for the administration of the Tirumala-Tirupathi Devasthanams;