Section 2 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987
2.
(1)Notice of any sale, exchange or mortgage of any immovable property belonging to or given or endowed for the purpose of any charitable or religious institution or endowment shall contain the following particulars namely:-(a)nature of the proposed transaction.(b)correct description of the property relating to the proposed transaction with information regarding the survey number, extent and boundaries and ward number and door number also, in the case of property within the limits of municipality, or any local body;(c)the revenue assessed on the property relating to the proposed transaction by way of land revenue, cess, quit-rent ground rent, property tax, and the like;(d)any encumbrances to which the property relating to the proposed transaction is subject to;(e)in the case of mortgage, the amount for which the property is proposed to be mortgaged;(f)in the case of sale, the price that is expected for the property on the basis of the actual price prevailing in the locality after making due enquiries.(2)The notice shall specify a reasonable time, not being less than thirty days from the date of the issue of the notice, within which objection and suggestions may be sent It shall also specify the date on which an inquiry, if any, is proposed to be held to consider the said objections and suggestions. A copy of the notice shall either be served in person, or sent by registered post with acknowledgment due to the trustee or trustees of the religious or charitable institution or endowment concerned, and where the property belongs to a specific endowment, such notice shall also be sent to the trustee or trustees of the religious or,charitable institution or endowment or math to which the specific endowment is attached. Refusal or evasion to receive the notice shall be deemed to be sufficient notice.
