Section 7(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(1)Any person whose customary or hereditary rights or share or shares have been abolished under section 5 or 6, as the case may be, may, within ninety days from the appointed day, apply to the District Court for adjudication of the amount of compensation payable to him as a result of such abolition of his rights, share or shares ; and such application shall be accompanied by a fee proportionate to 1/30 part of claimed amount subject to maximum of rupees ten lakhs; by stating the nature of his right and privilege, the grounds of his claim, the extent of his share in the amount, the document, if any, evidencing such share and the names of persons who are co-sharers.
