Section 112(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)It shall be lawful for the Committee to establish an institution called "the [Hindu Dharma Prachara Parishad] [Substituted 'Dharma Prachara Parishad' by Act No. 33 of 2007, dated 11.12.2007.]" and to set apart every year out of its funds a sum not less than rupees one lakh for the maintenance of the said Parishad.
