Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 152(1)] [Section 152] [Entire Act]

State of Telangana - Subsection

Section 152(1)(xiii) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(xiii)[ two archakas, one from South Telangana and another from North Telangana, from the temples specified in section 6 (a) (ii) of the Act.] [ Added by G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.]