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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(1) in Guruvayoor Devaswom Act, 1978

(1)The Committee may, from time to time, submit to the Commissioner proposals for fixing the dittam or scale of expenditure in the Devaswom, and the amounts which should be allotted to the various objects connected with the Devaswom or proportion in which the income or other property of the Devaswom may be applied to such objects.