Section 90(1)(i) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(i)the Commissioner under sub-section (4) of section 25, sub-section (1) of section 28, sub-section (2) or subsection (3) of section 61, sub-section (1) of section 66 and sub-sections (1) and (2) of section 73, to the Government;