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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018

(3)On so handing over or transferring any such property of the erstwhile Trust to the Executive Officer and obtaining a receipt thereof under sub-section (2), the transferor shall stand released and discharged from all claims and demands or liability in respect of that property.