Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Maharashtra - Subsection Section 15(1) in The Pandharpur Temples Act, 1973 (1)Every order made by the District Court shall be in writing signed by the Judge, and shall specify the amount ordered to be given together with the grounds of giving the said amount.
