Section 37(4)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 37(4)] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(4)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)Any office-holder or servant aggrieved by an order of the trustee under clause (b) of sub-section (3) may, within sixty days from the date of receipt by him of such order, prefer a second appeal to the Commissioner.

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State of Andhra Pradesh - Subsection

Section 37(4)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987