Section 3(b) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987
(b)whether all the immovable properties and rights, such as fishery rights, right to long grass in village tanks, right tousufruct of trees, and the like, not used by the institution for its purposes have been leased or licensed out in the prescribed manner and to the advantage of the institution and lease deeds or deeds of licence have been got executed in all cases and registered, where necessary, and if in any cases, such properties or rights have not been leased or licensed or lease deeds or deeds of licence have not been taken what such cases are:
