Preamble
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Act, 1997*
| [Andhra Pradesh Act No. 34 of 1997] | [26th December, 1997] |
An Act further to amend the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Act, 1997.
(2) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint.
Section 2. Amendment of section 29
2. Amendment of section 29.- In the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987, (Act 30 of 1987) (hereinafter referred to as the principal Act), in section 29, in sub-section (6), for the words "and later recovered" from the institution or endowment concerned in accordance with the procedure laid down in this Act, for the recovery of contribution front the institution or endowment, the words "and later recovered from the Endowments Administration Fund established under section 69 of this Act", shall be substituted.
Section 3. Amendment of section 65
3. Amendment of section 65.- In section 65 of the principal Act, in sub-section (1) for the words "not exceeding seven per centum" the words "of the actual expenditure, incurred towards such services subject to a maximum of fifteen per centum" shall be substituted.
Section 4. Amendment of section 69
4. Amendment of section 69.- In section 69 of the principal Act, in sub-section (2), in clause (a), in sub-clause (iv) the expression "under-sub-section (6) of section 29 and" shall be omitted.