Section 152(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)The Powers, functions and term of office etc., of the members of [Telangana] [Substituted by in G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.] Dharmika Parishad shall be such, as may be prescribed.
