Section 43(6) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(6)The particulars relating to every institution or endowment contained in the certificate of registration granted under sub-section (5) shall be entered in 'the register of institutions and Endowments,' (hereinafter in this chapter referred to as the 'Register') which shall be maintained by the Assistant Commissioner in respect of all institutions and endowments situate within his sub-division and one copy of the entries made in such register relating to every institution or endowment shall be furnished to the Deputy Commissioner having jurisdictions and another copy to the Commissioner.
