Section 69(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)There shall be established a fund to be called the [Telangana] [Substituted by G.O.Ms.No. 37, Revenue (Endowments-I) Department, dated 01.11.2014.] Charitable and Hindu Religious Institutions and Endowments Administration Fund. The Endowments Administration Fund shall vest in the Commissioner.
