Section 45(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)Where any such application relates to the right claimed by the applicant in respect of such entry or omission, the [Endowments Tribunal] [Substituted 'Deputy Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] shall enquire into and decide the question as if it were a dispute within the meaning of Sec. 87 and the provisions of Chapter XII shall apply.
