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[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Telangana - Subsection

Section 155(2)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)all powers conferred and all duties imposed by any scheme in force before the commencement of this Act on any court or judge or any other person or body of persons, not being a trustee, an honorary officer or servant of the charitable or religious institution or endowment shall be exercised and discharged by the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, in accordance with the provisions of this Act;