Section 2(12) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(12)"Endowment Administration Fund" means the [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.] Charitable and Hindu Religious Institutions and Endowments Administration Fund established under sub-section (1) of section 69;[(12-A) Endowments Tribunal means Tribunal constituted under section 162;] [Clause (12-A) of section 2 inserted by Act No. 33 of 2007.]
