Section 43(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)Notwithstanding anything in sub-section (1), no application for registration shall be necessary in the case of any institution or endowment which was duly registered and entered in the book of endowments before the commencement of this Act, under the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act,1966.
