Section 44 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
44. Power of Commissioner to have the institution or endowment registered.
- Where any trustee or other person incharge of the management of a charitable or religious institution or endowment fails to apply for the registration of the institution or endowment, the Commissioner, shall give notice to the trustee or the other person aforesaid to make an application in that regard within a specified period and if he fails to make such application within the period specified, the Commissioner may have the institution or endowment registered after following the prescribed procedure and recover the cost incurred for such registration from the funds of such institution or endowment.
