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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 145] [Entire Act] State of Telangana - Subsection Section 145(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987 (4)An appeal shall lie to the Government against the orders passed by the Commissioner under sub-section (1) or sub-section (3).
