Section 158 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
158. Validation.
(1)Notwithstanding any law, custom orusage, a charitable or religious endowment including an endowmentcreated for such objects as dharma, dharmadaya, punyakarya, or punyadana shall not be deemed to be void, only on the ground that the objects for which it is created, or the persons or objects for the benefit of whom or which it is created are unascertained or unascertainable.(2)A charitable or religious endowment created for purposes, some of which are charitable or religious and some are not, shall not be deemed to be void in regard to the charitable or religious purpose, only on the ground that it is void in respect of the purposes which are not charitable or religious.(3)Any disposition of property for charitable or religiouspurposes shall not be deemed to be void as a charitable or religiousendowment, only on the ground that no obligation is annexed to suchdisposition requiring the person in whose favour it is made to holdit for the benefit of charitable or religious objects.
