Section 3(2)(b) in The East Punjab Removal of Religious and Social Disabilities Act, 1948

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2)(b) in The East Punjab Removal of Religious and Social Disabilities Act, 1948

(b)the right of passage over any sacred place, including a hill or hillock or a road, street or pathway, which is requisite for obtaining access to the temple or gurdwara;

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State of Haryana - Subsection

Section 3(2)(b) in The East Punjab Removal of Religious and Social Disabilities Act, 1948