Section 83(6) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(6)During the pendency of the proceedings, the [Endowment Tribunal] [Substituted by Act No. 33 of 2007.] shall order the encroacher to deposit such amount as may be specified by [it] [Substituted by Act No. 33 of 2007.] in consideration of the use and occupation of the properties in question in the manner prescribed.
