Section 43(5) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(5)On receipt of the application, the Assistant Commissioner shall, after making such enquiry as he thinks fit and hearing any person having interest in the institution or endowment, pass an order directing its registration and grant to the trustee or other person a certificate of registration containing the particulars furnished in the application with the alterations, if any, made by him as a result of his enquiry.
