(1)If any question arises-(a)whether any person is-(i)a Badva,(ii)a Sevadhari,(iii)a Kshetropadhye,(iv)an Utpat,(v)a Koli, or(vi)a person having interest, or(b)whether a person has any hereditary right or privilege to exercise in, or in relation to, any of the Temples, or(c)whether a person has exercised any such right or privilege before the appointed day, or(d)whether a person is a co-sharer of the person having interest, or(e)which is incidental, or in relation, to any of the matters aforesaid, the authorised officer shall, after giving the party an opportunity of being heard and after holding an inquiry, decide the question.
