Section 27(3)(a) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019

[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Uttarakhand - Subsection

Section 27(3)(a) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019

(a)Any vicinity property belonging to Temples related to Char Dham Devasthanams covered under the Act is in danger of being wasted, damaged or improperly alienated by any trustee or any other person, or

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State of Uttarakhand - Subsection

Section 27(3)(a) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019