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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Andhra Pradesh - Subsection

Section 91(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)to have acted in the exercise of its or their jurisdiction illegally or with material irregularity, the High Court may make such order in the case as it thinks fit.