Section 5(2)(a) in The Pandharpur Temples Act, 1973

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2)(a) in The Pandharpur Temples Act, 1973

(a)he may make an application to the Magistrate having jurisdiction, complaining of such resistance or obstruction; and such Magistrate shall, unless he is satisfied that the resistance or obstruction is occasioned by any person claiming in good faith to be in possession on his own account or by virtue of some right independent of that of the endowment or registered trusts, make an order that the officer in charge of the Sub-Treasury or the Executive Officer, as the case may be, be put into possession. Such order shall, subject to the result of any suit, which may be filed to establish the right to the possession of the property, be final; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 5(2)(a) in The Pandharpur Temples Act, 1973