Section 43(9) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(9)In the case of every institution or endowment in respect of which no application for registration is required under sub-section (3) the Assistant Commissioner shall grant a certificate of registration to the trustee or other person in-charge of the management of such institution or endowment containing all the particulars pertaining to it as entered by him under sub-section (8) in the register maintained by him under sub-section (6).
