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[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Telangana - Subsection

Section 155(2)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)all proceedings pending before the Government, any officer, or authority or a trustee under the provisions of the repealed Acts at the commencement of this Act may, in so far as they are not inconsistent with the provisions of this Act, be continued by the appropriate authority under this Act;