Section 2(29) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(29)"Trustee" means any person whether known as mathadhipati, mohanti, dharmakarta mutawally, muntazim or by any other name, in whom either alone or in association with any other person, the administration and management of a charitable or religious institution or endowment are vested ; and includes a Board of Trustees;
