Section 54(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Subject to the provisions of section 53, a mathadhipathi may nominate his successor. The fact of such nomination shall be intimated to the [Dharmika Parishad] [Substituted by Act No.33 of 2007.], within ninety days of such nomination and the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.] may recognize such nomination. A nomination shall not be complete unless it is recognized by the [Dharmika Parishad] [Substituted by Act No. 33 of 2007.]. The conditions for recognition shall be such as may be prescribed.
