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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Telangana - Subsection

Section 1(3)(a) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976

(a)any charitable or religious institution or endowment to which the provisions of the [Andhra Pradesh] [See now the provisions of the Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act 30 of 1987).] Charitable and Hindu Religious Institutions and Endowments Act, 1966 (Act 17 of 1966) applies;