Section 70(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(4)[ Government may on a request submitted in this regard by the Commissioner, or otherwise, provide such grant-in-aid to the Common Good Fund created under subclause (i) of clause (a) of sub-section (1) as may be necessary, from time to time, to achieve the objectives of the fund.] [Added by Act No. 24 of 2017.]
