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 2] [Entire Act] State of Maharashtra - Subsection Section 2(b) in The Pandharpur Temples Act, 1973 (b)"authorised officer" means an officer not below the rank of a Deputy Charity Commissioner or an officer who in the opinion of the State Government is equivalent rank authorised by the State Government for the purposes of this Act;
