Section 80(1)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 80(1)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)The Commissioner, may, after publishing in the [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.] Gazette the particulars relating to the proposed transaction and inviting any objections and suggestions with respect thereto and considering all objections and suggestions, if any, received from the trustee or other person having interest, accord such sanction where he considers that the transaction is,-

(i)prudent and necessary or beneficial to the institution, or endowment;

(ii)in respect of immovable property which is uneconomical for the institution or endowment to own and maintain; and

(iii)the consideration therefor is adequate and proper.

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State of Telangana - Subsection

Section 80(1)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987