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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in The Pandharpur Temples Act, 1973

(1)Within a period of ninety days from the appointed day, every person having interest may apply in writing to the authorised officer, stating the nature of his right and privilege, the grounds of his claim, the extent of his share in the amount, the document, if any, evidencing such share and the names of persons who are co-sharers.