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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1)(b) in The Pandharpur Temples Act, 1973

(b)the President of the Pandharpur Municipal Council - ex-officio, if he is a devotee of God Vitthal and Goddess Rukmini and makes a declaration as aforesaid; and is not disqualified under any of the provisions of this Act; and if he is disqualified or does not make such declaration within the period specified by the State Government, then a member of such Council appointed by the State Government who is not so disqualified and who makes such declaration;