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[Cites 0, Cited by 8] [Section 87(1)] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(1)(e) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(e)whether any person is entitled by custom or otherwise to any honor, 'emoluments or perquisites in any charitable or religious institution or endowment and what the established usage of such institution or endowment is in regard to any other matter;