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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in The Bodh Gaya Temple Act, 1949

(2)The Committee shall consist of Chairman and eight members nominated by the [State] [Substituted by Adaptation of Laws Order.] Government all of whom shall be Indians and of whom four shall be Buddhists and four shall be Hindus including the Mahanth;Provided that if the Mahanth is a minor or of unsound mind or refuses to serve on the Committee another Hindu member shall be nominated in his place.