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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in The Nathdwara Temple Act, 1959

(2)He shall have power-
(i)to lease out for a period not exceeding three years the lands and buildings of the temple, which are ordinarily leased out, and
(ii)to call for tenders for works or supplies and accept such tenders when the amount or value thereof does not exceed five thousand rupees.