Section 148(6) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(6)Instead of selling the property under the provisions of the [Telangana Revenue Recovery Act, 1864,( Act II of 1864.)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] it shall be open to the Revenue Divisional Officer or the Deputy Commissioner at the instance of the Commissioner to appoint a receiver to take possession of the property or such portion thereof as may be necessary and collect the income thereof until the amount to be recovered is realised. The remuneration, if any, paid to the Receiver and the other expenses incurred by him shall be paid out of the institution or endowment concerned after providing for the purposes specified in item (i) of clause (o) of sub-section (2) of section 57.
