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[Cites 0, Cited by 0] [Section 52(6)] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(6)(e) in The Maharashtra Village Panchayats Act, 1959

(e)the conversion by any structural alteration, into a place of religious worship or into a sacred building of any place or building not originally meant or constructed for such purpose;