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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(3) in The Pandharpur Temples Act, 1973

(3)Any person aggrieved by the decision of the Executive Officer under clause (e) of sub-section (2) shall have a right of appeal within such time as may be prescribed to the Committee whose decision shall be final, unless set aside by any judgement decree or order of a competent Court.