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[Cites 0, Cited by 1] [Section 83] [Entire Act]

State of Telangana - Subsection

Section 83(5) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(5)The order of the [Endowment Tribunal] [Substituted by Act No. 33 of 2007.] under sub-section (4) shall be in writing and shall contain the grounds on which he has passed the order.