Section 52(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)Nothing in this section shall be deemed to affect anything in the [Andhra Pradesh (Andhra Area)] [Andhra Area Act.] Court of Wards Act, 1902,(Act I of 1902) and the [Telangana] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Court of Wards Act, 1350 F,(Act XII of 1350 F.).
