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[Cites 0, Cited by 0] [Section 111(4)] [Section 111] [Entire Act]

State of Andhra Pradesh - Subsection

Section 111(4)(x) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(x)acquisition of any land or other immovable property for the purpose of the Tirumala Tirupathi Devasthanams, if such acquisition is authorised by the Government ;