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

State of Maharashtra - Subsection

Section 4(2) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980

(2)The Official Trustee and every other person in possession of any movable property of the public trust (including deposits in banks or investments in shares or securities or ornaments, jewellery or other valuable property) so vested shall, within sixty days or such longer period from the appointed day as the Committee may allow, transfer or cause to be transferred, such property, with a full inventory, to the Executive Officer on behalf of the Committee.