Section 3 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Conditional Attachment of Property Rules, 1987
3.
(1)The Assistant Commissioner shall bring to the notice of the Commissioner that the trustee or other person, with intent to defeat or delay the execution of any order that may be made under sub-section (2) or (3) of Section 61 of the Act is about to dispose of the whole or any part of his property or is about to remove the whole or any part of his property from the jurisdiction of the Commissioner.(2)The report of the Assistant Commissioner shall contain the following particulars also:-(a)The property which is owned or possessed, including property which stands benami in the name of others, within the said jurisdiction by the trustee or other person from whom the amount sare to be recovered.(b)such other information based on the Revenue records which he can obtain without delay.
