Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Telangana - Subsection

Section 45(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(1)Any person aggrieved by an entry or omission to make an entry in the register maintained under section 43 may apply to the Endowments Tribunal for modification or annulment of such entry, or for directing the making of such entry, as the case may be.