Section 85 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
85. [ [Substituted by Act No. 33 of 2007, dated 11.12.2007.]
(1)Where the Deputy Commissioner knows or has reason to believe that a group or groups of persons, without any entitlement and with the common object of occupying any land, which is the property belonging to charitable or religious institution or endowment, are occupying or have occupied any such land and if such group or groups of persons have not vacated the land on demand by the Deputy Commissioner or any officer authorized by him in this behalf, he shall make an application to the Endowments Tribunal having jurisdiction over the area in which the institution or endowment is situated for eviction of encroachers.(2)Where, in any proceedings taken under this section, or in consequence of anything done under this section, a question arises as whether any land is the property of the charitable or religious institution or endowment, such land shall be presumed to be the property of the charitable or religious institution or endowment until the contrary is proved.(3)Notwithstanding anything in this Act, any order of eviction passed by the Endowments Tribunal under subsection (1) shall be final and shall not be questioned in any Court.]
