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Delhi HC: Public Entry to Private Temple on Festivals Does Not Convert it Into Public Temple - (26 Sep 2022)

TRUSTS AND SOCIETIES

Delhi High Court has observed that occasional entry of public to a private temple on some festivals does not convert it into a public temple so as to empower a worshipper to maintain a suit with respect to the title rights of the temple.

Tags : DELHI HIGH COURT   PUBLIC ENTRY   PRIVATE TEMPLE  

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