Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Charitable And Hindu Religious Institutions And Endowments (Amendment) Act, 1997 34 of 1997 [27 December 1997] CONTENTS 1. Short Title Commencement 2. Amendment Of Section 29 3. Amendment Of Section 85 4. Amendment Of Section 69 Andhra Pradesh Charitable And Hindu Religious Institutions And Endowments (Amendment) Act, 1997 34 of 1997 [27 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:- * Received the assent of the Governor on 26th December, 1997. For Statement of the Objects and Reasons. Please see the A.P. Gazette Part IV-A Extraordinary dated 24th July, 1997 at P-3. 1. Short Title 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. 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 from the institution or "endowment" the words "and later recovered from the Endowments Administration fund established under section 69 of this Act" shall be substituted. 3. Amendment Of Section 85 :- 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. 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.