Section 83(5) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(5)The order of the [Endowments Tribunal] [ Substituted 'Deputy Commissioner' by Act No. 33 of 2007, dated 11.12.2007.] under sub-section (4) shall be in writing and shall contain the grounds on which he has passed the order.
