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State of Andhra Pradesh - Section

Section 151 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

151. Bar of Jurisdiction.

- No suit or other legal proceeding in respect of administration or management of an institution or endowment or any other matters of dispute for determining or deciding which provision is made in this Act shall be instituted in any Court of Law except under and in conformity with the provisions of this Act.