Section 37(3)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 37(3)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)Any office-holder or servant aggrieved by an order passed under sub-section (2) by the Executive Officer, may within sixty days from the date of receipt of the order by him prefer an appeal to the trustee.

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State of Telangana - Subsection

Section 37(3)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987