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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1) in The Pandharpur Temples Act, 1973

(1)If any person is aggrieved by the provisions of this Act which provide for abolition or acquisition of any of his hereditary rights and privileges, and if payment of amount for such abolition and acquisition has not been provided for in the foregoing provisions, such person may apply to the authorised officer for such payment.