Section 2(10)(a) in The Maharashtra Public Trusts Act, 1950

[Cites 0, Cited by 7] [Section 2(10)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(10)(a) in The Maharashtra Public Trusts Act, 1950

(a)in the case of a temple, person who is entitled to attend at or is in the habit of attending the performance of worship or service in the temple, or who is entitled to partake or is in that habit of partaking in the distribution of gifts thereof,

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State of Maharashtra - Subsection

Section 2(10)(a) in The Maharashtra Public Trusts Act, 1950