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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(1)(e) in The Pandharpur Temples Act, 1973

(e)payment of rent, cesses, taxes, contributions, charges, premia, administration expenses including salaries and allowances payable to the officers including the officer appointed under section 53 and servants of the Committee appointed under this Act and payment of honorarium and allowances to members of the Committee or any sub-committee constituted under this Act;