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

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State of Telangana - Subsection

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

(a)Any scheme in force at the commencement of this Act, in so far as it relates to matters not governed by the provisions of this chapter, may at any time, by order, be modified or cancelled, -

(i)where such scheme was settled or modified by the Commissioner or the Deputy Commissioner, by such Commissioner or the Deputy Commissioner, as the case may be;

(ii)where such scheme was settled or modified by the court, by such Court on an application made to it, by the Commissioner, the trustee or any person having interest:

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State of Telangana - Subsection

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