Section 16 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
16. Abolition of heriditary trustees.
- Notwithstanding any compromise or agreement entered into or scheme framed, or judgment, decree or order passed by any court, tribunal or other authority or in a deed or other document prior to the commencement of this Act and in force on such commencement, the rights of a person for the office of the hereditary trustee or mutawalli or dharmakarta or muntazim or by whatever name it is called shall stand abolished on such commencement.
