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 33] [Entire Act] State of Maharashtra - Subsection Section 33(1) in The Pandharpur Temples Act, 1973 (1)The State Government shall appoint an Executive Officer for the purposes of this Act, who, unless—(a)otherwise determined at the time of appointment, or(b)removed from his office by the State Government, shall hold office for a period of 3 years.
