Section 73(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)The Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, having jurisdiction, may, on being satisfied after holding, an enquiry in the prescribed manner, that any building or other place which was being used for religious worship or instruction or for charity has, whether before or after the commencement of this Act, ceased to be used for that purpose, pass an order,-(a)directing the recovery of such building or place from any person who may be in possession; and(b)laying down that it shall be used for religious worship or instruction, or for charity as before, or if such use is not possible, be utilized for any one or more of the purposes specified in sub-section (2) of section 74.
