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[Cites 0, Cited by 0] [Section 152(1)] [Section 152] [Entire Act]

State of Telangana - Subsection

Section 152(1)(i) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(i)[ Chairman, who shall be a devout Hindu and has experience and commitment to improve the Hindu temple system to be nominated by the Government;] [Substituted by in G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.]