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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(q) in The Pandharpur Temples Act, 1973

(q)"Kolis" means persons belonging to the Koli community who claim that they have hereditary right of worship of the four lingas namely, Rameshwar and Vishveshwar in the northern part of the temple, Koteshwar in the western part, and the linga on the head of the idol 'Vitthal' arid to receive income therefrom;