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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Telangana - Subsection

Section 25(5) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(5)The trustee shall scrutinise the particulars of dittam every three years and submit to the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be having jurisdiction, proposals for altering the dittam together with the reasons therefor.