Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in The Rajasthan Sati (Prevention) Act, 1987

(1)The Collector and District Magistrate may, if he is satisfied on that any temple or other structure has been, or is being, constructed for the glorification of the Sati, by order, direct the removal of any such temple or other structure.