Section 91 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
91. Revision.
- The High Court may call for the record of any case,-(i)which has been decided by a court and in which no appeal lies thereto;(ii)which has been decided by the District Court in an appeal under section 88;(iii )which has been decided by the Government in an appeal under section 90; or(iv)which has been decided by the Government under sub-section (1) of section 28.If such court or the Government appears-(a)to have exercised a jurisdiction not vested in it or them by law;(b)to have failed to exercise a jurisdiction so vested; or(c)to have acted in the exercise of its or their jurisdiction illegally or with material irregularity,the High Court may make such order in the case as it thinks fit.
