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3. The Rajghat Samadhi Committee.-

(1) The administration and control of the Samadhi shall be vested in a Committee constituted in the manner hereinafter provided.

(2) The Committee shall by the name of "The Rajghat Samadhi Committee", be a body corporate and shall have perpetual succession and a common seal and shall by the said name sue and be sued through its Chairman.



Rajghat Samadhi Act, 1951 Back




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