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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1)(f) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(f)with the previous sanction of the State Government, to acquire or purchase land or buildings required for the purpose of development and carrying out schemes of the Temple Trust and to carry out the objectives or purposes of the Trust: