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[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Telangana - Subsection

Section 155(2)(e) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(e)Every member of the Board of Trustees other than a hereditary trustee, Chairman and members of the Tirumala Tirupathi Devasthanams Board lawfully holding office on the date of commencement of this Act shall be deemed to have been duly appointed or as the case may be duly nominated under this Act and shall continue to act as such for the residue of the term of his office and every Board of Trustees or the Board lawfully constituted on the date of commencement of this Act, shall be deemed to have been duly constituted as a Board of Trustees under this Act, and thereupon exercise all the powers and discharge all the duties entrusted to them under this Act;