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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Andhra Pradesh - Subsection

Section 78(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)The order of the District Collector on such appeal or the order of the Revenue Divisional Officer under sub-section (1) of Section 77 where no appeal is preferred, shall be final, and shall not be liable to be questioned in any Court of law.