Section 37(3)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(3)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Any office-holder or servant aggrieved by an order passed under sub-section (1) by the trustee may, within sixty days from the date of receipt of the order by him, prefer an appeal to the Commissioner, the Deputy Commissioner, or the Assistant Commissioner as the case may be having jurisdiction from the order of the trustee.

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State of Andhra Pradesh - Subsection

Section 37(3)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987