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[Cites 0, Cited by 1] [Section 82] [Entire Act]

State of Telangana - Subsection

Section 82(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)The authority to sanction the lease or license in respect of any property or any right or interest thereon belonging to or given or endowed for the purpose of any charitable or religious institution or endowment, the manner in which and the period for which such lease or license shall be such as may be prescribed.