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Commission of Sati (Prevention) Act, 1987 7. Power to remove certain temples or other structures (1) The State Government may, if it is satisfied that in any temple or other structure which has been in existence for not less than twenty years, any form of worship or the performance of any ceremony is carried on with a view to perpetuate the honor of, or to preserve the memory of, any person in respect of whom sati has been committed, by order, direct the removal of such temple or other structure. (2) The Collector or the District Magistrate may, if he is satisfied that in any temple or other structure, other than that referred to in sub-section (1), any form of worship or the performance of any ceremony is carried on with a view to perpetuate the honor of, or to preserve the memory of, any person in respect of whom sati has been committed, by order, direct the removal of such temple or other structure. (3) Where any order under sub-section (1) or sub-section (2) is not complied with, the State Government or the Collector or the District Magistrate, as the case may be, shall cause the temple or other structure to be removed through a police officer not below the rank of a Sub-Inspector at the cost of the defaulter.    |
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