Section 4(1)(b) in The Pandharpur Temples Act, 1973

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State of Maharashtra - Subsection

Section 4(1)(b) in The Pandharpur Temples Act, 1973

(b)all the hereditary rights and privileges of Badves, Utpats, Sevadharis, Kshetropadhyes, Kolis and others to receive, demand and appropriate the income from the offerings made to any deity in the Temples including their respective Parivar Devatas, made from the pujas performed for or on behalf of yajmans (that is, the devotees or pilgrims), income from the right of applying gandh or giving Prasad to yajmans, income from any share in the amount received from the yajmans by any committee or Sevadharis, income from pujas, upchars and the like or dakshinas demanded or income derived from any source in or in relation to the Temples or use thereof; and

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State of Maharashtra - Subsection

Section 4(1)(b) in The Pandharpur Temples Act, 1973