Section 82(5) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(5)[ The provisions of the [Andhra Pradesh (Andhra Area) Tenancy Act, 1956,(Act XVII of 1956.)] [Sub-section (5) added by Act No.27 of 2002.] and the [Telangana Tenancy and Agricultural Lands Act, 1950,(Act XXI of 1950.)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] shall not apply to any lease of land belonging to or given or endowed for the purpose of any charitable or religious institutions or endowment as defined in this Act.]Chapter-XI Encroachments
