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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3) in The Bodh Gaya Temple Act, 1949

(3)The District Magistrate of Gaya shall be the ex-officio Chairman of the Committee;Provided that the [State] [Substituted by Adaptation of Laws Order.] Government shall nominate a Hindu as Chairman of the Committee for the period during which the District Magistrate of Gaya is non-Hindu.