Section 88 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
88. [ Right of appeal against the decision of the Endowments Tribunal under Section 87. [Substituted by Act No. 33 of 2007, dated 11.12.2007.]
- Any person aggrieved by the decision of the Endowments Tribunal under Section 87 and Section 119 may, within ninety days from the date of receipt of the decision prefer an appeal to the High Court.]
