Section 80(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 80(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)Every sale of any such immovable property sanctioned by the Commissioner under clause (b) shall be effected by tender-cum-public auction in the prescribed manner subject to the confirmation by the Commissioner within a period prescribed:

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State of Telangana - Subsection

Section 80(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987