Section 41(1)(d) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(1)(d) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(d)is not beneficial to the institution or endowment. R R the Executive Officer may, without implementing such order or resolution, place the matter before the trustee or Board of Trustees along with a note pointing out the objections to the order or resolution and request the trustee or the Board of Trustees to reconsider the order or resolution.

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State of Andhra Pradesh - Subsection

Section 41(1)(d) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987