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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(2)(c) in The Delhi Sikh Gurdwaras Act, 1971

(c)all Gurdwara property, movable and immovable and all interests of whatsoever nature and kind therein vested in, belonging or due to, the Delhi Sikh Gurdwara Board, immediately before such establishment, shall, with all rights, powers and privileges of whatsoever description, used, enjoyed or possessed by the Board vest in the Committee;