Section 148(8) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(8)The powers exercisable by the Revenue Divisional Officer, or the Deputy Commissioner under this Section, except the power to appoint a Receiver under sub-section (6) shall also be exercisable by any other officer not below the rank of a Mandal Revenue Officer or an Assistant Commissioner authorized by the Revenue Divisional Officer or by the Deputy Commissioner as the case may be to this behalf.
