Section 6 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Conditional Attachment of Property Rules, 1987
6.
The Assistant Commissioner or Officer of the Endowments Department directed by the Commissioner under Rule 5 shall cause necessary inquiries to be made in respect of the properties referred to in sub-section(6) of Section 61, with reference to Revenue records and encumbrance son immovable properties as disclosed in the records maintained in the Registration Department.
