Section 77(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)The Revenue Divisional Officer may, either suo motu or on the application of the trustee of a charitable or religious institution or endowment or of the Commissioner or of any person having interest in the institution or endowment authorized by the Commissioner, by order, resume the whole or any portion of any such inam land referred to in section 75 on all or any of the following grounds, namely:-(i)that the holder of the inam has effected a transaction which is null and void under section 75;(ii)that the charitable or religious institution or endowment has ceased to exist or the charity or service has become impossible of performance;(iii)that the holder of such inam land has failed to perform or make the necessary arrangements for performing, in accordance with the custom or usage of the institution or endowment, the charity or service for the performance of which the inam land was granted.
