Section 156 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
156. Certain enactments cease to apply to charitable and religious institutions.
- The enactments mentioned below shall cease to apply to Charitable and the Hindu Religious Institutions and endowments thereof to which this Act applies; and section 8 of the [Telangana General Clauses Act, 1891,(Act I of 1891.)] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.], shall apply upon such cessor as if these enactments had been repealed by an [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.] Act;(a)the [Andhra Pradesh (Andhra Area) Endowments and Esscheats Regulation, 1817] [Andhra Area Act.];(b)the Religious Endowments Act, 1863,(Central Act 20 of 1863.);(c)the Charitable Endowments Act, 1890,(Central Act 6 of 1890.);(d)the Charitable and Religious Trusts Act, 1920,(Central Act 14 of 1920.); and(e)section 92 and 93 of the Code of Civil Procedure, 1908,(Central Act 5 of 1908.).
