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[Cites 0, Cited by 1] [Section 87] [Entire Act]

State of Telangana - Subsection

Section 87(5) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(5)Notwithstanding anything contained in the above sub-sections the Deputy Commissioner having jurisdiction shall continue to enquire into and decide the disputes referred to in sub-section (1) until the constitution of the Endowments Tribunal.]