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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1)(a) in The Pandharpur Temples Act, 1973

(a)[fourteen members] [Substituted 'eleven members' by Maharashtra Act No. 23 of 2018, dated 28.3.2018.], [including the chairman and Co-Chairman] [Substituted 'including the Chairman' by Maharashtra Act No. 2 of 2018, dated 15.1.2018.], to be appointed by the State Government from amongst persons ordinarily residing in the State who are devotees of God Vitthal and Goddess Rukmini and who, prior to their appointment, make a declaration accordingly in the form determined by the State Government;