Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Bihar - Subsection Section 10(1) in The Bodh Gaya Temple Act, 1949 (1)to arrange for-(a)the up-keep and repair of the temple:(b)the improvement of the temple land:(c)the welfare and safety of the pilgrims; and(d)the proper performance of worship at the temple and pindadan (offering of pindas) on the temple land;
