Section 82(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(4)Every lease or license of any immovable property, other than the agricultural land belonging to, or given or endowed for the purpose of any charitable or religious institution or endowment subsisting on the date of the commencement of this Act, shall continue to be in force subject to the rules as may be prescribed under sub-section (3).
