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State of Rajasthan - Section

Section 4 in The Nathdwara Temple Act, 1959

4. Administration to vest in Board.

(1)The administration of the temple and all its endowments shall vest in the Board constituted in the manner hereinafter provided.
(2)The Board shall be a body corporate by the name of the Nathdwara Temple Board and shall have perpetual succession and a common seal with power to acquire and hold property, both movable and immovable, and may sue or be sued in the said name.