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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)The emoluments and other monitory benefits payable to archakas shall be prescribed taking into account the income of the temple and for this purpose the State Government may classify the temples into two or more categories based on their resources.