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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(d) in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions

(d)On the demise of a Manager, Mahant or Pujari, who is a recognised recipient of hereditory grant-in-aid, a suitable successor shall be recognised in accordance with the established custom or procedure on this subject. Such recognition shall be sanctioned by the Government.