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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 7 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987 7. Commissioner to be corporate sole. - The Commissioner shall be a corporate sole and shall have perceptual succession and common seal and may sue or be sued in his corporate name.
