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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(2) in The Pandharpur Temples Act, 1973

(2)Before issuing a notification under sub-section (1) the State Government shall communicate to the Committee the grounds on which they propose to do so, fix a reasonable time for the Committee to show cause against the proposal and consider its explanations or objections, if any.