Section 112(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)Upon such establishment of the said Parishad,the Hindu Dharma Rakshana Samstha established under subsection (1) of Section 24 of the Tirumala Tirupathi Devasthanams Act, 1979 shall stand abolished and the funds standing be its credit and other assets of the said Samstha shall thereupon vest with the [Hindu Dharma Prachara Parishad] [Substituted 'Dharma Prachara Parishad' by Act No. 33 of 2007, dated 11.12.2007.] established under sub-section (1).
