39. Executive Officer to exercise powers and perform duties of District Magistrate for purpose of maintaining law and order within precincts of Temples.
- During such period or periods as the State Government may, by order in the Official Gazette, specify, and in such other manner as it deems fit, the Executive Officer shall, for the purpose of maintaining law and order within the precincts of the Temples and a distance within a radius of 1.6 kilometres therefrom, exercise all the powers and perform all the duties respectively conferred and imposed by the [Code of Criminal Procedure Code, 1973,] [These words and figures were substituted for the words and figures 'Code of Criminal Procedure, 1898' by Maharashtra 28 of 1979, Section 7.] on the District Magistrate.
