Section 43B in Bihar Hindu Religious Trusts Act, 1950
43B. Decision of property disputes.
- The Tribunal shall decide the following property disputes-(i)whether any immovable property is or is not a property of a particular trust.(ii)whether any particular property claimed by the Mahanth, Shebait, priest or a trustee is his personal property or the property of the temple or math.Explanations.-(a) If any Mahanth, Shebait, priest or trustee claims a particular property to be his personal property, the onus will be on him to prove as to how he acquired the property and whether he intimated the concerned authorities after acquiring such property.(b)All immovable properties of any Pauranic Mandir or Math which has been regarded sacred for Centuries or of a gaddi (seat) of a particular sect which has been in existence for generations will be the property of that pauranic mandir/math or of that sect, even when mutated in the name of any trustee unless it is proved that he acquired it through disclosed source of his personal income.
