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 0] [Section 26] [Entire Act] State of Maharashtra - Subsection Section 26(4) in The Pandharpur Temples Act, 1973 (4)On removal or suspension of a member, the State Government may direct such member to hand over immediate possession of any books, account and any property forming part of the endowment or registered trusts or of the Temples Fund held by him.
