Section 34(1)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Andhra Pradesh - Subsection

Section 34(1)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Notwithstanding anything in any compromise or agreement entered into or scheme framed or sanad or grant made or judgment, decree or order passed by any Court, Tribunal or other authorities prior to the commencement of this Act and in force on such commencement, all rights, whether, hereditary, contractual or otherwise of a person holding any office of the Peddajeeyangar, Chinna Jeeyangar, a Mirasidar or an Archaka or Pujari or any other office or service or post by whatever name it is called in any religious institution or endowment shall on the commencement of this Act stand abolished.

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State of Andhra Pradesh - Subsection

Section 34(1)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987