Section 2(16) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(16)"hereditary trustee" means the trustee of a charitable or religious institution or endowment the succession to whose office devolves according to the rule of succession laid down by the founder or according to usage or custom applicable to the institution or endowment or according to the law of succession for the time being in force, as the case may be;
