Section 17(6) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(6)All properties belonging to a charitable or religious institution or endowment which on the date of commencement of this Act, are in the possession or under the superintendence of the Government, Zilla Praja Parishad, Municipality or other local authority or any company, society, organization, institution or other person or any committee, superintendent or manager appointed by the Government shall on the date on which a Board of Trustee is or is deemed to have been constituted or a trusted is or is deemed to have appointed under this section, stand transferred to such Board of Trustees or trustee thereof, as the case may be and all assets vesting in the Government, local authority or person aforesaid and all liabilities subsisting against such Government, local authorities or a person on the said date shall, devolve on the institution or endowment, as the case may be.
