Section 4 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987
4.
(1)A copy of the order according permission for any sale, exchange or mortgage, in addition to being communicated to the trustee or trustees and persons having interest, if any, who appeared in the proceedings shall also be published in the manner laid down in Rule 3 as in the case of publication of notification of notice.(2)The publication of the order in the manner laid down in sub- rule (1) shall be deemed to be sufficient intimation to the persons having interest.
