Section 37(5)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 37(5)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)Any office-holder or servant aggrieved by an order, passed by the trustee or by the Executive Officer, in pursuance of the direction given under clause (a) may, within sixty days from the date of receipt of 'the order by him, prefer an appeal to the Commissioner.

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State of Telangana - Subsection

Section 37(5)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987