Section 42(2)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 42(2)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)any person, aggrieved by an order under clause (a) may, within the days from the date of receipt of the order, appeal,-

(i)where it is passed by the Commissioner or the Deputy Commissioner, to the Court;

(ii)where it is passed by the Court, to the High Court.