Section 2(7) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(7)"Common Good Fund" means the [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.] Hindu Charitable and Religious Institution and Endowments Common Good Fund, or the [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.] Charitable Institutions and Endowments Common Good Fund as the case may be, created under sub-section (1) of section 70.[(7-a) [***]] [Clause (7-a) inserted by Act 26 of 1990 and subsequently omitted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.]
