Section 154(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 154(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)any charitable institution or endowment the administration of which was or is for the time being vested,-

(i)in the Government either directly or through a Committee or Treasurer of Endowments, appointed for the purpose;

(ii)in the official Trustee or in the Administrator General;