Section 148(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(4)The Revenue Divisional Officer or the Deputy Commissioner shall on receipt of a requisition under sub-section (2) withhold theamount mentioned therein out of the tasdik or any other allowanceor amount payable by the Government to the institution or endowmentconcerned and where the tasdik or other allowance or amount is insufficientfor the purpose, the Revenue Divisional Officer or the Deputy Commissionershall withhold the amount of allowance available and recover the balanceas if it were an arrear of land revenue.
