Section 4(1)(a) in The Pandharpur Temples Act, 1973

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State of Maharashtra - Subsection

Section 4(1)(a) in The Pandharpur Temples Act, 1973

(a)the hereditary rights and privileges of Badves, Utpats or any committee or of any person to manage the affairs of the endowment and the registered trusts (including the hereditary right of Badves to be the chief priest, managers, guardians and overseers of the idol, Temples and property thereof); and

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State of Maharashtra - Subsection

Section 4(1)(a) in The Pandharpur Temples Act, 1973