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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh (Telangana Area) Public Societies Registration Act 1350F

6. Property of Society how vested:

- The property, movable and immovable, belonging to such registered Society, if not vested in trustees, shall vest in the managing committee of the Society, and in all judicial proceedings relating to such property, shall be deemed to be the property, of the managing committee.