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State of Telangana - Section

Section 151 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

151. Bar of Jurisdiction.

- No suit or other legal proceeding in respect of the administration or management of an institution or endowment or any other matters of dispute for determining or deciding for which provision is made in this Act shall be instituted in any court of Law except under and in confirmity with the provisions of this Act.