Section 43(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)(a)Where an endowment is situated in the subdivisions of two or more Assistant Commissioners, the trustee of other persons incharge of the management of the endowment shall apply for registration to any one of such Assistant Commissioners;(b)On receipt of such application, the Assistant Commissioner concerned shall refer the matter to the Commissioner who will decide as to which of the Assistant Commissioners shall register the endowment and there upon the application shall be entertained by such Assistant Commissioner.
