Section 149(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Where a Commissioner, Additional Commissioner or Regional Joint Commissioner, a Deputy Commissioner or Assistant Commissioner makes an enquiry or hears an appeal under this Act, the enquiry shall be made and the appeal shall be heard as nearly as may be, in accordance with the procedure applicable under the Code of Civil Procedure, 1908,(Central Act V of 1908.) to the trial of suits or the hearing of appeals, as the case may be.
