Section 7(4) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(4)The District Court shall not take into consideration any income alleged to be derived by any person having interest in respect of which such person has not kept any account before the appointed day unless the District Court on evidence adduced before it, is satisfied about the amount of income lawfully derived by him from his customary, hereditary right and privilege abolished and acquired.
