Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(1) in The M.P. Shri Mahakaleshwar Mandir Adhiniyam, 1982

(1)The Committee shall be entitled to take and be in possession of all movable and immovable properties including the funds and jewelleries, records, documents and other assets belonging to the "Mandir".