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 3] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(viii) in The Nathdwara Temple Act, 1959

(viii)"temple" means the temple of Shri Shrinathji at Nathdwara [Rajsamand District] [Substituted by Rajasthan Act 9 of 1992 [13-12-1991].] and includes the temple of Shri Navnitpriyaji and Shri Madan Mohanlalji together with all additions thereto or all alterations thereof which may be made from time to time after the commencement of this Act.