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

(c)Nothing in this sub-section shall be construed as disentitling the person who is dispossessed of any property under this sub-section from recovering any amount which is lawfully due to him from the institution or endowment under the lease, licence or mortgage, as the case may be.

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State of Andhra Pradesh - Subsection

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