Section 123 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
123. [ Right of preemption. [Substituted by Act No. 27 of 2002, dated 21.12.2002.]
- No person owning properties on Tirumala Hills shall, without the prior permission of the Executive Officer of the Tirumala Tirupathi Devasthanams alienate the same byway of sale, exchange, mortgage or lease. If he intends to so alienate he shall apply to the Executive Officer for permission with full details of the transaction and the parties involved. The Tirumala Tirupathi Devasthanams shall have a right of pre-emption. If Tirumala Tirupathi devasthanams desires to exercise this right on the terms indicated by the applicant, being those offered to the third party, the applicant shall enter into the necessary contract with Tirumala Tirupathi Devasthanams.]
