Section 83(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(4)Where after considering the objections, if any, of the encroacher received during the period specified in the notice referred to in sub-section (2) and after conducting such enquiry as may be prescribed, the [Endowments Tribunal] [ Substituted 'Deputy Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] is satisfied that there has been an encroachment, [it] [ Substituted 'he' by Act No. 33 of 2007, dated 11.12.2007.] may, by order, require the encroacher to remove the encroachment and deliver possession of the land or building or space encroached upon to the trustee before the date specified in such order.
