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

State of Andhra Pradesh - Subsection

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

(e)Every member of the Board of Trustees other than a hereditarytrustee, Chairman and members of the Tirumala Tirupathi DevasthanamsBoard lawfully holding office on the date of commencement of thisAct shall be deemed to have been duly appointed or as the case maybe duly nominated under this Act and shall continue to act as such for the residue of the term of his office and every Board of Trusteesor the Board lawfully constituted on the date of commencement of thisAct, shall be deemed to have been duly constituted as a Board of Trusteesunder this Act, and thereupon exercise all the powers and dischargeall the duties entrusted to them under this Act ;