Section 80(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)Where such person fails to deliver possession as aforesaid, before the date specified, the Commissioner may direct the Deputy Commissioner concerned to take action under the provisions of chapter-XI.

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State of Andhra Pradesh - Subsection

Section 80(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987