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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(6)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)The trustee shall have power to determine and fix place for breaking the coconut within the premises of the temple for the convenience of devotees and to maintain cleanliness in the temple.