Section 114(4)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 114(4)] [Section 114] [Entire Act]

State of Andhra Pradesh - Subsection

Section 114(4)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)The Executive Officer may -

(i)place the collection of such tolls under the management of such persons as may appear to him proper ; or

(ii)farm out such collections on such terms and conditions as he may think fit.