Section 45(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)A copy of the report received under sub-section (1) shall be laid, by the State Government, as soon as may be, after it is received, before each House of the State Legislature, and a copy of the report or any extracts thereof shall be furnished by the Trust to any person demanding the same, on payment of such reasonable fees or charges as determined by the Committee.
