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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(4)(d) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(d)Every person contravening an order made by the trustee under clause (a) shall be deemed to be an encroacher' within the meaning of Section 83.