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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2)(c) in The Pandharpur Temples Act, 1973

(c)to ensure the preservation, development and management of the properties vested in the Committee in the interest of the Temples and of the devotees and pilgrims visiting the same;