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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980

(4)The Official Trustee and every other person who hands over or transfers any property of the public trust to the Executive Officer and obtains his receipt therefor is hereby indemnified, released and discharged from all accounts, suits or other legal proceedings, claims and demands or liability in respect of that property.