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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Andhra Pradesh - Subsection

Section 77(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)Where only a portion of the inam land is affected, notice shall be given under clause (a) to the holder of such portion as well as to the holder or holders of the other portion or portions to the person in possession of every such portion, where he is not the holder thereof, and to the alienee, if any, of every such portion and the objections of all such persons shall be considered by the Revenue Divisional Officer.