Section 20 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
20. Administration report.
- The Committee shall annually submit to the [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.] a report on the administration of the affairs of the Temple at such time as the [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.] may prescribe.
