Section 75(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)Such prior sanction may be accorded by the Government where they consider that the transaction is (i) necessary or beneficial to the institution or endowment. (ii) in regard to the land which is an uneconomical holding for the institution or endowment to own and maintain; and (iii) the consideration thereof is adequate and proper.
