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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Telangana - Subsection

Section 74(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)From any order passed by the Commissioner under sub-section (1), an appeal shall lie to the court within ninety days from the date of receipt of the order.Chapter-X Alienation of any Immovable Property and Resumption of Inam Lands.