4. Abolition of rights of Badves etc., and their vesting in Committee etc.
(1)With effect from the appointed day, notwithstanding anything contained in any law (including any rule, regulation and bye-law for the time being in force in relation to any of the Temples), custom or usage, any order of any ruling authority for the time being, settlement, grant, sanad, or order any decree, order or scheme in relation to any of the Temples made by any court,-(a)the hereditary rights and privileges of Badves, Utpats or any committee or of any person to manage the affairs of the endowment and the registered trusts (including the hereditary right of Badves to be the chief priest, managers, guardians and overseers of the idol, Temples and property thereof); and(b)all the hereditary rights and privileges of Badves, Utpats, Sevadharis, Kshetropadhyes, Kolis and others to receive, demand and appropriate the income from the offerings made to any deity in the Temples including their respective Parivar Devatas, made from the pujas performed for or on behalf of yajmans (that is, the devotees or pilgrims), income from the right of applying gandh or giving Prasad to yajmans, income from any share in the amount received from the yajmans by any committee or Sevadharis, income from pujas, upchars and the like or dakshinas demanded or income derived from any source in or in relation to the Temples or use thereof; and(c)the hereditary right and privilege of Badves, Utpats, Sevadharis, Kshetropadhyes, Kolis and others to perform nitya or daily or naimittik or occasional sevas or services the deities on behalf of yajmans or pilgrims in any of the Temples, which they were performing immediately before the appointed day (hereinafter collectively referred to as the hereditary right and privileges),are hereby abolished; and thereupon all those hereditary rights and privileges, subject to the provisions of this Act, shall be deemed to be acquired and vested in the Committee.(2)The Committee or Devasthan Committee formed under rule V of the rules of the management of the property of the idol Vitthal, approved by the High Court in Sakharam Bhimaji Bimmare and others vs. Gangaram Babaji Badve and others in Appeal No. 141; and Gangaram Babaji Badave and Others (original defendants) vs. Sakharam Vaman (with the consent of the Advocate General) and other (original plaintiffs) in Appeal No. 168 (1896, T. J. 644), the Samastha Badve Mandal, the Samastha Badve Samaj, the Utpat Committee, if any, or any other body by whatever name called, functioning in relation to the endowment or registered trusts immediately before the appointed day shall cease to function; and all their powers, duties, rights and privileges, if any, in relation to the endowment and the registered trusts, shall vest in the Committee.
