Section 45(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Any person aggrieved by an entry or omission to make an entry in the register maintained under Section 43 may apply to the [Endowments Tribunal] [Substituted 'Deputy Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] for modification or annulment of such entry, or for directing the making of such entry, as the case may be.
