Section 140(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Notwithstanding anything in any other law for the time being in force where under any will, a bequest has been made in favour of a charitable or religious institution or endowment or such institution or endowment is created, it shall be the duty of the execut or under the will and also the registration authority to forward a copy there of to the Assistant Commissioner within whose jurisdiction such will was or is required to be registered, and in the case of Tirumala Tirupathi Devasthanams to the Executive Officer.
