Section 75 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
75. Lease, sale of inams to be void in certain cases.
(1)Any lease [***] [Omitted 'for a term exceeding six years' by Act No. 27 of 2002, dated 21.12.2002.] and any gift, sale exchange or mortgage of an inam land granted for the support or maintenance of charitable or religious institution or endowment or for the performance of a religious or public charity or service, shall be null and void unless any such transaction not being a gift, is effected with the prior sanction of the Government.(2)Such prior sanction may be accorded by the Government where they consider that the transaction is (i) necessary or beneficial to the institution or endowment. (ii) in regard to the land which is an uneconomical holding for the institution or endowment to own and maintain; and (iii) the consideration thereof is adequate and proper.(3)The provisions in clause (c) of sub-section (1) of Section 80 shall apply for the sale of any inam land.
