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

State of Maharashtra - Subsection

Section 4(1) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980

(1)The Official Trustee and every other person in possession of any immovable property of the public trust which has vested in the Temple Trust under section 3, shall hand over possession thereof, along with movable property thereon, with a full inventory, to the Executive Officer on behalf of the Committee forthwith.