Section 156 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
156. Certain enactments cease to apply to charitable andreligious institutions.
- The enactments mentioned below shall ceaseto apply to Charitable and the Hindu Religious Institutions and Endowmentsthereof to which this Act applies ; and Section 8 of the Andhra PradeshGeneral Clauses Act, 1891, shall apply upon such cessor as if theseenactments had been repealed by an Andhra Pradesh Act ;(a)the Andhra Pradesh (Andhra Area) Endowments and EscheatsRegulation, 1817 ;(b)the Religious Endowments Act, 1863 ;(c)the Charitable Endowments Act, 1890 ;(d)the Charitable and Religious Trusts Act, 1920 ; and(e)Sections 92 and 93 of the Code of Civil Procedure, 1908.
