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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2)(b) in The Pandharpur Temples Act, 1973

(b)he may make an application to the District Judge who shall treat the same as an application for delivery of possession under the Code of Civil Procedure, 1908 and shall dispose it of in accordance with the provisions made thereunder.