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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in The Bodh Gaya Temple Act, 1949

(1)The term of office of the members of the Committee shall be three years:Provided that the [State] [Substituted by Adaptation of Laws Order.] Government, if they are satisfied that the Committee is guilty of gross mismanagement, dissolve the Committee and constitute another Committee or assume direct control of the temple, temple land and the properties appertaining thereto.