Section 90(1)(i) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(i)the Commissioner under sub-section (4) of Section 25, sub- section (1) of section 28, sub-section (2) or sub-section (3) of Section 61, sub-section (1) of Section 66 and sub-sections. (1) and (2) of Section 73, to the Government.