Section 158(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)Any disposition of property for charitable or religiouspurposes shall not be deemed to be void as a charitable or religiousendowment, only on the ground that no obligation is annexed to suchdisposition requiring the person in whose favour it is made to holdit for the benefit of charitable or religious objects.
