(o)"Hardas" means a person who exercises the hereditary right and privilege of being always present in the Temple of God Vitthal and of receiving "aratis" (chants at the wavings before the idol), at the relevant time of performing nitya or daily or naimittik or occasional services in the Temple of God Vitthal or performing kirtans on certain holy days, and of performing kala ceremony on Ashad and Kartik Vad I, and of appropriating and receiving income from the exercise of such hereditary right and privilege (including the right of receiving the sixth share of the offerings made to Sevadharis and the right of receiving musical instruments as are placed in his hand by the devotees and that the right to ask for alms is exercised after the puja is completed), being a hereditary right and privilege recognised by the decision of the High Court in Gangaram Babaji and Others vs Sakharam Kusaji and Others (1891 P. J. 136); and includes any other rights and privileges claimed or exercised under any order or decree of any Court or otherwise;
