Section 5 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987
5.
If any transaction of sale, exchange or mortgage for which sanction has been accorded by the Commissioner in accordance with the provisions of Section 80, the sale or exchange or mortgage shall not be effected until the expiry of the time for preferring an appeal, provided in sub-section (5) of Section 80, and where such appeal has actually been preferred, the sale or exchange or mortgage shall be effected only after the appeal is disposed of.
