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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(1) in The Bodh Gaya Temple Act, 1949

(1)No movable property of a non-perishable nature appertaining to the temple shall be transferred without the previous sanction of the Committee, and, if the value of the property is more than one thousand rupees, without the previous approval of the [State] [Substituted by A.L.O.] Government.