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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1) in The Pandharpur Temples Act, 1973

(1)Any person having interest who is aggrieved by the order made under section 7 or section 8 may, by written application to the authorised officer, require that the matter be referred by the authorised officer for the determination of the District Court, whether his objection be to the amount, or the apportionment of the amount among the persons having interest.