Section 65(5)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 65(5)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)in relation to any other income, the proceeds in each year after deducting the amounts specified below:-

(i)the revenue paid to Government including cesses paid to local authorities;

(A)maintenance of or repairs to irrigation works which shall not include the capital cost of irrigation works;

(B)seeds or seedling;

(C)manure;

(D)purchase and maintenance of cattle for cultivation;

(E)purchase and maintenance of agricul-tural implements; and

(F)wages for ploughing, watering, sowing, transplantation, harvesting, threshing and other agricultural operations:

(ii)the taxes and license fees paid to local authorities;

(iii)expenditure incurred for the following purposes connected with the direct cultivation of lands held by charitable or religious institution or endowment, namely:-

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State of Telangana - Subsection

Section 65(5)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987