Section 1 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
1. Short title, extent, applications and commencement.
(1)This Act may be called the [Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987.] [Substituted by G.O.Ms.No.37, Revenue (Endowments-1) Department, dated 01.11.2014.](2)It extends to the whole of the State of [Telangana.] [Substituted by G.O.Ms.No.37, Revenue (Endowments-1) Department, dated 01.11.2014.](3)It applies to-(a)all public charitable institutions and endowments, whether registered or not, in accordance with the provisions of this Act, other than Wakfs governed by the provisions of the [Wakf Act, 1954,] [This Act has been repealed by Wakf Act, 1995 (Central Act 43 of 1995).]( Central Act 29 of 1954.).Explanation. - In this clause, the expression 'public charitable institutions and endowments' shall include every charitable institution or endowment the administration of which is for the time being vested in any department of Government, or Civil Court, Zilla Praja Parishad, Municipality or other local authority, or any company, society, organization, institution or other person;(b)all Hindu public religious institutions and endowments whether registered or not in accordance with the provisions of this Act.(4)It shall come into force on such date as the State Government may, by notification in the Telangana Gazette, appoint.
