Section 21(1)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987

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State of Andhra Pradesh - Subsection

Section 21(1)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987

(a)Where the proceeding is one in which the order made is not liable to be questioned by a suit in a court, but is one, in respect of which appeal is allowed, when the time for prefering the appeal has been elapsed without the appeal being preferred or when the appeal having been preferred has been disposed off; and

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State of Andhra Pradesh - Subsection

Section 21(1)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987