Section 2(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)Charitable endowments means all property given or endowed for any charitable purpose;Explanation-I. - Any property which belonged to or was given or endowed for the support or maintenance of a charitable institution or which was given, endowed or used as of right for any charitable purpose shall be deemed to be a charitable endowment within the meaning of this definition, notwithstading that before or after the commencement of this Act, the charitable institution has ceased to exist or ceased to be used for any charitable purpose or the charity has ceased to be performed.Explanation-II. - Any Inam granted to a service holder or to an employee of a Charitable institution for the performance of any charity or service in connection with a charitable institution shall not be deemed to be a personal gift to the service holder or to the employees notwithstanding the grant of ryotwari patta to such service holder or employee under the [Andhra Pradesh (Andhra Area)] [ Andhra Area Act.] Inams (Abolition and Conversion into Ryotwari) Act, 1956,(Act III of 1956.) but shall be deemed to be a charitable endowment;
