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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(8)(ii) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(ii)in relation to a charitable or religious institution or endowment situated elsewhere in the State, the Subordinate Judge's Court having Jurisdiction over the area in which the said institution or endowment is situate or, if there is no such court, the District Court having Jurisdiction over such area;