Section 95(2)(ii) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Andhra Pradesh - Subsection

Section 95(2)(ii) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(ii)to every specific endowment attached either to the said Devasthanams as a whole or any Temple or institution thereof ; as if all powers and functions assigned therein to a Deputy Commissioner, or an Assistant Commissioner, had been assigned to the Commissioner, instead.

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State of Andhra Pradesh - Subsection

Section 95(2)(ii) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987