Section 94 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
94. Review.
- The Government may either suo motu, or on an application from any person interested made within ninety days of the passing of an order under Section 93, review any such order if it was passed by them under any mistake, whether of fact or of law, or in ignorance of any material fact. The provisions in the proviso to sub-section (1) and sub-section (2) of Section 93, shall also apply to any proceeding under this section.
