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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Telangana - Subsection

Section 39(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(1)The Commissioner shall have power to transfer of any office holder or servant attached to a table or religious institution or endowment, from that institution or endowment to any other institution or endowment in accordance with such rules as may be made by the Government in this behalf.