Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Telangana - Subsection

Section 155(2)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)all rules made, notifications or certificates issued, orders passed, decisions made; proceedings taken and other things done by any authority or officer under the repealed Acts shall in so far as they are not inconsistent with this Act be deemed to have been made, issued, passed, taken or done by the appropriate authority or officer under the corresponding provisions of this Act, and shall have effect accordingly until they are modified, cancelled or superseded under the provisions of this Act;