Section 3(2) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Conditional Attachment of Property Rules, 1987
(2)The report of the Assistant Commissioner shall contain the following particulars also:-(a)The property which is owned or possessed, including property which stands benami in the name of others, within the said jurisdiction by the trustee or other person from whom the amount sare to be recovered.(b)such other information based on the Revenue records which he can obtain without delay.
