Section 82(5) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(5)[ The provisions of the Andhra Pradesh (Andhra Area) Tenancy Act, 1956 and the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 shall not apply to any lease of land belonging to or given or endowed for the purpose of any charitable or religious institutions or endowment as defined in this Act.] [Added by Act No. 27 of 2002, dated 21.12.2002.]
