Section 25(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)The trustee of a religious institution or endowment, other than a math or specific endowment attached thereto, shall within a period of ninety days from the date of commencement of this Act or the date of founding of the religious institution or endowment, other than a math or specific endowment attached thereto, and after consultation with the Sthana-charya or where there is no such Sthanacharya, the archaka or archakas concerned, submit proposals, for fixing the dittam in the institution or endowment and the amounts to be spent therefor to the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, having jurisdiction over such institution or endowment:Provided that the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, may extend the time for the submission of such proposals:Provided further that this sub-section shall not apply to any institution or endowment in respect of which proposals were submitted to the Commissioner under the [Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966,(Act 17 of 1966.)] [Repealed by Act No. 30 of 1987.] before the commencement of this Act.
