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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)The utilisation or investment of the amount realised by any transaction under sub-section (1) and in the case of a mortgage, the discharge of the mortgage within a reasonable period,shall be made by the trustee, subject to the approval of the Commissioner.