Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 102] [Entire Act] State of Telangana - Subsection Section 102(g) in Telangana Tenancy and Agricultural Lands Act, 1950 (g)[ to any agricultural land belonging to or given or endowed for the purpose of any charitable or Hindu religious institution or endowment as defined by the provisions of the Telangana] [Inserted by Act No.28 of 2002.] Charitable and Hindu Religious Institutions and Endowments Act..
