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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(b) in The Bodh Gaya Temple Act, 1949

(b)"the temple land" means the land in which the temple and its precincts stand and shall cover such area or shall lie within such boundaries as the [State] [Substituted by A.L.O.] Government may, by notification direct;