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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(d) in The Pandharpur Temples Act, 1973

(d)all suits and legal proceedings in relation to any of the hereditary rights and privileges or relation to the committees and bodies referred to in sub-section (2) of section 4 pending in any court or tribunal or, before any authority shall abate, and no Court, tribunal or authority shall, [after the appointed day,] [These words were substituted for the words 'on the commencement of this Act,' by Maharashtra 28 of 1979, Section 3.] entertain any such suits or legal proceedings.