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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(1) in The Pandharpur Temples Act, 1973

(1)The Executive Officer shall be the Secretary of the Committee and its principal officer; and shall, subject to the superintendence, direction and control of the Committee, have powers to carry out its decisions and orders in accordance with the provisions of this Act.