Section 43(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)The trustee or other person incharge of the management of every charitable or religious institution or endowment shall, in the case or an institution or endowment in existence at the commencement of this Act, within ninety days from such commencement; and in the case of an institution or endowment found after such commencement, within ninety days of such founding make an application for its registration to the Assistant Commissioner within whose sub-division such institution or endowment is situated:Provided that the Assistant Commissioner may, for sufficient cause, extend the time for making the application.
