Section 65(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)In respect of the services rendered by the Government and their employees, every charitable or religious institution or endowment or Dharmadayam [*] [Omitted by G.O.Ms.No. 37, Revenue (Endowments-I) Department, dated 01.11.2014.] whose annual income is [not less than rupees fifty thousands] [Substituted by Act No. 33 of 2007.], shall be liable to pay to the Government annually from the income derived by it, such contribution [of the actual expenditure incurred towards such services [*] [Substituted by Act No.34 of 1997.]] as may be prescribed.
