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State of Bihar - Section

Section 12 in The Bodh Gaya Temple Act, 1949

12. Decision on dispute between Hindus and Budhists.

- Notwithstanding anything contained in any enactment for the time being in force, if there be any dispute between Hindus and Budhists regarding the manner of using the temple or the temple land, the decision of the [State] [Substituted by Adaptation of Laws Order.] Government shall be final.