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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)A trustee shall, subject to the provisions of this Act, be entitled to exercise all powers incidental to the prudent and beneficial administration of the charitable or religious institution or endowment and to the performance of the functions entrusted to him.