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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(5)(b) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(b)the application or claimant or his predecessor has appropriated the offerings, share or income over a period of time and thus accumulated a corpus ;