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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1)(i) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939

(i)[ that he has in the opinion of the State Government, acted in the manner prejudicial to the interest of the Temple.] [Added by Section 8 of U.P. Act No. VIII of 1964.]