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[Cites 0, Cited by 0] [Section 111(4)] [Section 111] [Entire Act]

State of Andhra Pradesh - Subsection

Section 111(4)(i) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(i)the maintenance, management and administration of the temples specified in the First Schedule and the endowments and the properties thereof including the conduct or performance of religious rituals, functions and festivals connected therewith ;