Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2) in The Nathdwara Temple Act, 1959

(2)Section 92 and 93 and rule 8 of Order 1 of the First Schedule to the Code of Civil Procedure, 1908(Central Act V of 1908)shall have no application to any suit claiming any relief in respect of the administration or management of the temple and no suit in respect of such administration or management shall be instituted except as provided by this Act.