Section 155(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)The mention of particular matters in this section shall not be held to prejudice or affect the general application of sections 8 and 18 of the [Telangana General Clauses Act, 1891] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.], with regard to the effect of repeals.
