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[Cites 0, Cited by 1] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)In making any such arrangement, the [Dharmika Parished] [Substituted 'Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] shall have due regard to the claims, if any, of the disciples of the math.