Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77] [Entire Act] State of Rajasthan - Subsection Section 77(2) in The Nathdwara Temple Rules, 1973 (2)Where the Board is satisfied that in the interest of the temple affairs, it is not. expedient to follow such procedure, it may consider the circumstances of the case and pass such orders as it may deem fit.
