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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Telangana - Subsection

Section 162(7) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(7)No act or proceeding of any Tribunal shall be deemed to be invalid by reason only of the existence of any vacancy among its members or any defect, in the constitution or reconstitution thereof.][First Schedule [***]] [First Schedules omitted by G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.][Second Schedule [***]] [Second Schedules omitted by G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.]Third Schedule(see section 141)Court Fee Payable for Documents.
Sl. No. Description of document. Proper fee in Rs.
1. Application for registration of an institutionor endowment. .. 5
2. Any application before any authority. .. 2
3. Appeal to any authority. .. 25
4. Revision Petitions to Government andCommissioner. .. 25
5. Review Petition to Government. .. 50
6. Suit filed in any Court. .. 100
7. Appeal to any Court including High Court. .. 100
8. Revision to High Court. .. 100