Section 49(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(1)Notwithstanding anything contained in the Maharashtra Rent Control Act, 1999 (Mah. XVIII of 2000), the provisions of the said Act shall not apply to any tenancy created in respect of the property of the Temple Trust as reconstituted under this Act or to any accommodation provided by Temple Trust .
