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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(h) in The Pandharpur Temples Act, 1973

(h)"Dange " means a person who exercise the hereditary right and privilege of remaining present in the Temple of God Vitthal from kakadarti till shejarti, of attending all daily pujas and at daily and special services (not being fair or similar other time), of keeping order during all such pujas, doing duty of a chopdar or macebearer on all such occasions by standing at the arched door (whether inside or outside of it) with a silver, golden or other metal or wooden stick in hand, of asking for dakshina from the devotees or pilgrims, of receiving what the latter may be pleased to give him, of receiving one-third share of the offerings made to the Sevadharis of inviting other Sevadharis when necessary, independently of the Badve's order, of taking at the time of morning arti and of evening dhuparti the dhuparti and stick in hand and in company with a paricharak—one of the Sevadharis —and of waving that arti in front of Rukmini and other minor Gods; on coining to the Garud temple, of distributing ashes among the devotees or pilgrims present, of asking for or receiving dakshina from them and distributing angara in northern part of the town, and of receiving dakshina also on that account, being hereditary right and privilege recognised by the decision of the Court of Joint First class Subordinate Judge A. P. at Sholapur in Ramchandra Babaji vs. Gangaram Babaji, Krishna Babaji, Vishwanath Gopal and Others (Appeal No. 37) and Gangaram Babaji, Krishna Babaji, Vishwanath Gopal and Others vs. Ramchandra Babaji in Appeal No. 44 of 1893 decided on 28th day of September 1894; and includes any other rights and privileges claimed under any order or decree of any court or otherwise ;