Section 75(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)Such prior sanction may be accorded by the Government where they consider that the transaction is,-(i)necessary or beneficial to the institution or endowment;(ii)in regard to the land which is an uneconomical holding for the institution or endowment to own and maintain; and(iii)the consideration thereof is adequate and proper.
