Section 29(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)After making adequate provision for the purposes referred to in sub-section (1), if there is a surplus in the Trust Fund, a portion of the surplus, being not more than thirty per cent of the distributable income of the Trust, may be utilized and expended, from time to time, by the Committee, for the maintenance and to carry out the expenses of the Devasthan Management Committee.
