Section 45(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)On receipt of the application the [Endowments Tribunal] [Substituted by Act No. 33 of 2007.] may, after making such enquiry as may be necessary, pass such order as [it] [Substituted by Act No. 33 of 2007.] may deem fit. The order so passed shall, subject to the provisions of sub-section (3), be final; and the Assistant Commissioner shall amend the entry in the register maintained under section 43 in accordance therewith.
