Section 4 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Conditional Attachment of Property Rules, 1987
4.
The conditional attachment of the property referred to in sub section (6) of Section 61 may be made by affixing a notice along with a copy of the order thereof to some conspicuous part of the property of the trustee or other person concerned or in such other manner as the Commissioner may think fit.The notice shall set forth that the property shall be released on furnishing security by the trustee or other person concerned such sum as may be specified therein or on the production of, or placing at the disposal of the Commissioner,the property or the value thereof as may be sufficient to satisfy the order within the time specified therein.
