Section 148(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(4)The Revenue Divisional Officer or the Deputy Commissioner shall on receipt of a requisition under subsection (2) withheld the amount mentioned therein out of the tasdik or any other allowance or amount payable by the Government to the institution or endowment concerned and where the tasdik or other allowance or amount is insufficient for the purpose, the Revenue Divisional Officer or the Deputy Commissioner shall withhold the allowance of amount available and recover the balance, as if it were an arear of land revenue.
