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[Cites 0, Cited by 4] [Section 80(1)] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(1)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Any gift, sale, exchange or mortgage of any immovable property belonging to or given or endowed for the purpose of any charitable or religious institution or endowment shall be null and void unless any such transaction, not being a gift, is effected with prior sanction of the Commissioner.