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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1) in Shri Sanwaliaji Temple Act, 1992

(1)The State Government may institute a suit in the Court of District Judge to obtain a decree-
(a)vesting any property in the Board;
(b)declaring what portion of an endowment or the interest therein shall be allocated to any particular subject; or
(c)directing the furnishing of accounts; or
(d)granting such further or other relief as the nature of the case may require.