Section 41(3)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(3)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)Every order passed by the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, under clause (a) or clause (b) shall be final and binding on the trustee or Board of Trustees and the Executive Officer.

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State of Andhra Pradesh - Subsection

Section 41(3)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987