Section 51(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)Pending the passing of an order under sub-section (2) ; the [Dharmika Parished] [Substituted 'Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] may suspend the mathadhipathi or the trustee.
