Section 43(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)Notwithstanding anything in sub-section (1), no application for registration shall be necessary in the case of any institution or endowment which was duly registered and entered in the book of endowments, before the commencement of this Act, under [the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966,(Act 17 of 1966.)] [Repealed by Act No.30 of 1987.].
