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 26] [Entire Act] State of Maharashtra - Subsection Section 26(2) in The Pandharpur Temples Act, 1973 (2)At the time of removing such member from the Committee, it shall be lawful for the State Government to determine the loss caused by the acts or omissions of such member removed, and direct the recovery thereof from him as arrears of land revenue.
