Section 80(8) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(8)Nothing in this section shall apply to the leasing or licensing of any land or building or space mentioned in sub- section (2) for the purpose of providing amenities to pilgrims or of vending flowers or other articles used for worship or of holding for specified periods, fairs or exhibitions during festivals connected with the institution or endowment.
