Pandharpur Temples Act, 1973

An Act to provide for the abolition of all the hereditary rights, privileges of ministrants and priestly classes functioning in the Temples of Vitthal and Rukmini at Pandharpur; for the acquisition of such rights and privileges and for the vesting thereof in a Committee established for the purpose; for payment of amounts for such acquisitions for providing for better administration and governance of these Temples. their endowments and the amalgamation of the trusts and for matters connected with the purposes aforesaid.

Act number

Act 9 of 1974

Year

1974

Enacted on

03-04-1974

In force from

3 April 1974

Jurisdiction

Maharashtra State Act

Subjects

Religious And Charitable Institutions

Read the full text of Pandharpur Temples Act, 1973 section by section on LawLens.

Official source: India Code