Section 4(1)(c) in The Pandharpur Temples Act, 1973

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State of Maharashtra - Subsection

Section 4(1)(c) in The Pandharpur Temples Act, 1973

(c)the hereditary right and privilege of Badves, Utpats, Sevadharis, Kshetro-padhyes, Kolis and others to perform nitya or daily or naimittik or occasional sevas or services to the deities on behalf of yajmans or pilgrims in any of the Temples, which they were performing immediately before the appointed day (hereinafter collectively referred to as the hereditary rights and privileges), are hereby abolished; and thereupon all those hereditary rights and privileges, subject to the provisions of this Act, shall be deemed to be acquired and vested in the Committee.

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State of Maharashtra - Subsection

Section 4(1)(c) in The Pandharpur Temples Act, 1973