Section 90(1)(ii) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 90(1)(ii) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(ii)the Deputy Commissioner or the Assistant Commissioner, as the case may be, under sub-section (4) of section 25, sub-section (1) of section 28, sub-sections (1) and (2) of section 73, to the Commissioner.

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State of Telangana - Subsection

Section 90(1)(ii) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987