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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Andhra Pradesh - Subsection

Section 77(2)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Before passing an order under sub-section (1), the Revenue Divisional Officer shall give notice to the trustee, to the Commissioner, to the holder of the inam land, to the person in possession of the inam land where he is not the holder thereof and to the alienee, if any, of the inam land and also publish a copy of the notice in such manner as may be prescribed, which publication shall be deemed to be sufficient notice to every other person likely to be affected by such order; and consider the objections, if any, after holding such inquiry as may be prescribed.