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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Telangana - Subsection

Section 133(5) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(5)Nothing in this section shall bar the institution of a suit in a competent court by any person aggrieved by an order under this section for establishing his title to the properties specified in the certificate referred to in subsection (2).