Section 4(1)(c) in The Pandharpur Temples Act, 1973

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(c) in The Pandharpur Temples Act, 1973

(c)the hereditary right and privilege of Badves, Utpats, Sevadharis, Kshetropadhyes, Kolis and others to perform nitya or daily or naimittik or occasional sevas or services the deities on behalf of yajmans or pilgrims in any of the Temples, which they were performing immediately before the appointed day (hereinafter collectively referred to as the hereditary right and privileges),

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 4(1)(c) in The Pandharpur Temples Act, 1973