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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(2) in The Pandharpur Temples Act, 1973

(2)If any question is raised, whether a vacancy has occurred under this section, the State Government shall decide the question; and its decision thereon shall be final. Until the State Government decides that the vacancy has occurred, a member shall not be disabled from continuing to be a member:Provided that, no decision shall be given against any member without giving him a reasonable opportunity of being heard.