Section 2(17) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(17)"math" means a hindu religious institution presided over by a person, whose principal duty is to engage himself in the teaching and propagation of Hindu religion and philosophy of the teaching and philosophy of the denomination, sector sampradaya to which the math belongs and in imparting religious instruction and training and rendering spiritual service or who exercises or claims to exercise spiritual headship over a body of disciples; and includes any place or places of religious worship, instruction or training which are appurtenant to the institution;[(17-A) [***]] [Clause (17-A) of section 2 inserted by Act No. 26 of 1990 and subsequently omitted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.]
