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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1) in The Pandharpur Temples Act, 1973

(1)On making order under section 7 or 8, the authorised officer shall out of the monies provided by the State Government in this behalf tender payment of the amount ordered by him to the persons entitled thereto according to the order and shall pay it to them unless prevented by someone or more of the contingencies mentioned in sub-section (2).