Section 45 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
45. Application in regard to entry or omission to make an entry in the register.
(1)Any person aggrieved by an entry or omission to make an entry in the register maintained under section 43 may apply to the Endowments Tribunal for modification or annulment of such entry, or for directing the making of such entry, as the case may be.(2)On receipt of the application the [Endowments Tribunal] [Substituted by Act No. 33 of 2007.] may, after making such enquiry as may be necessary, pass such order as [it] [Substituted by Act No. 33 of 2007.] may deem fit. The order so passed shall, subject to the provisions of sub-section (3), be final; and the Assistant Commissioner shall amend the entry in the register maintained under section 43 in accordance therewith.(3)Where any such application relates to the right claimed by the applicant in respect of such entry or omission, the [Endowments Tribunal] [Substituted by Act No.33 of 2007.] shall enquire into and decide the question as if it were a dispute within the meaning of section 87 and the provisions of Chapter XII shall apply.
