Section 49(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(4)After expiry of the period specified in sub-section (1), the Commissioner shall scrutinize such proposals and the suggestions made by persons having interest and if on such scrutiny he thinks that the dittam as proposed by the mathadhipathi should be modified having regard to the matters specified in sub-section (2), the Commissioner may call for the remarks of the mathadhipathi who shall send his remarks within such time as may be specified by the Commissioner.
