Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Rajasthan - Section Section 4 in Shri Sanwaliaji Temple Act, 1992 4. Vesting of property. - The ownership of the temple and all its endowments including all offerings which have been or may hereafter be made and the temple fund shall vest in the deity of the temple.
