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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1) in The Bodh Gaya Temple Act, 1949

(1)As soon as may be after the commencement of this Act, the [State] [Substituted by Adaptation of Laws Order.] Government shall constitute a Committee as hereinafter provided and entrust it with the management and control of the temple, the temple land and properties appertaining thereto.