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[Cites 0, Cited by 0] [Section 37(4)] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(4)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Any office-holder or servant may, within sixty days from, the date of receipt by him of the order passed in an appeal filed under clause (a) of sub- section (3), prefer a second appeal if such order is made by, -
(i)the Commissioner to the Government;
(ii)the Deputy Commissioner or the Assistant Commissioner, to the Commissioner;