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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Pandharpur Temples Act, 1973

(2)The application under sub-section (1) shall be made to the authorised officer within the prescribed period and in the prescribed form. The authorised officer shall after holding an inquiry in the manner laid down for the holding of an inquiry under the Public Trusts Act, make an order determining the amount in the manner and according to the method provided for in sub-section (3).