Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(2)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Where an endowment is situated in the subdivisions of two or more Assistant Commissioners, the trustee of other persons incharge of the management of the endowment shall apply for registration to any one of such Assistant Commissioners;