Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(1)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)In respect of Institution or Endowments existing at the commencement of this Act, the person who was recognized as Hereditary Trustee under the [Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966] or a member of his family recognized by the Competent Authority;