Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of Andhra Pradesh - Section Section 119 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 119. [ Enquiries. [Substituted by Act No. 33 of 2007, dated 11.12.2007.] - The provisions in Section 87 shall apply to Tirumala Tirupathai Devasthanams and the powers therein shall be exercised by the Endowments Tribunal.]
