Section 22(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)tenders resignation of his office and the same is accepted by the Government, the Commissioner, the Deputy Commissioner, or the Assistant Commissioner, as the case may be, his office shall thereupon become vacant.

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State of Andhra Pradesh - Subsection

Section 22(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987