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State of Telangana - Section

Section 32 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

32. Appointment of Sub-ordinate Officers.

- The Government or such other authority as may be authorized by them in this behalf, shall appoint such other subordinate officers with such designations and assign to them such powers and such functions as the Government may deem necessary for the purposes of this Act.