Section 155(2)(f) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Andhra Pradesh - Subsection

Section 155(2)(f) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(f)Every trustee whose term of office had expired prior tothe date of commencement of this Act, but who continues in officebeyond such date with the concurrence of the competent authority,shall continue as such until a new trustee is appointed under thisAct unless in the meanwhile he is removed, dismissed or has resignedor otherwise ceases to be a trustee.

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State of Andhra Pradesh - Subsection

Section 155(2)(f) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987