Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Conditional Attachment of Property Rules, 1987

5.

Before passing an order under Rule 4, the Commissioner shall direct the Assistant Commissioner or any other officer of the Endowments Department to specify the property required to be attached and the estimated value thereof together with other particulars relating thereto.