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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1)(f) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018

(f)with the previous sanction of the State Government to acquire or purchase land or buildings required for the purpose of development and carrying out schemes of the Devasthan Trust and to carry out the objectives or purposes of the trust: Provided that, before acquiring or purchasing any land or building, a certificate from the Government Approved Valuer shall be obtained by the Committee;