Section 4(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(1)The Devasthan Management Committee and every other person in possession of,--(a)any movable or immovable property of the erstwhile Trust; or(b)the valuable articles, and the money including the money in the form of deposits in bank or in credit society or with any person or investment in shares, belonging to the Temple Trust,shall hand over possession thereof, or transfer or cause to be transferred, forthwith, or within such longer period not exceeding thirty days, as may be allowed by the Management Committee, along with full inventory thereof, to the Executive Officer on behalf of the Management Committee.
