Section 148(8) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(8)The powers exercisable by the Revenue Divisional Officer,or the Deputy Commissioner under this section, except the power to appoint a Receiver under sub-section (6) shall also be exercisableby any other officer not below the rank of a Mandal Revenue Officeror an Assistant Commissioner authorised by the Revenue Divisionalofficer or by the Deputy Commissioner, as the case may be, in thisbehalf.
