Section 2(10) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(10)"Dharmadayam" means any amount charged or collected under whatever name, according to custom or usage of any business or trade or the agreement between the parties relating to any transaction or otherwise from any party to the said transactions, as being intend to be used for a charitable or a religious purpose;[(10-A) "Dharmika Parishad" means the [Telangana] [Clause (10-A) of section 2 inserted by Act No. 33 of 2007.] Dharmika Parishad consistuted under section 152;]
