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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Andhra Pradesh - Subsection

Section 85(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)Notwithstanding anything in this Act, any order of eviction passed by the Endowments Tribunal under subsection (1) shall be final and shall not be questioned in any Court.]