Section 2(28) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(28)"Tirumala-Tirupathi Devasthanams" means the temples specified in the First Schedule and the endowments and properties thereof and shall include the educational institutions and the other institutions specified in the Second Schedule and the endowments and properties thereof and Tirumala-Tirupathi Devasthanams shall be deemed to be constituted into a single religious institution for the purposes of this Act;
