Section 50 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
50. Resistance or obstructions in obtaining possession of property of Temple Trust.
(1)If in obtaining possession of property of the Temple Trust , to which it is entitled under section 3 or otherwise, the Committee or the Executive Officer is resisted or obstructed by any person, the Executive Officer may make an application to the Executive Magistrate having jurisdiction, complaining of such resistance or obstruction, and such Magistrate shall, unless he is satisfied that the resistance or obstruction was occassioned by any person claiming in good faith to be in possession on his own account or by virtue of some right, independent of that of the Temple Trust, make an order that the Committee or the Executive Officer be put into possession of such property. Such order shall, subject to the result of any suit which may be filed to establish the right to the possession of the property, be final.(2)If any person refuses or fails to comply with the order made under sub-section (1) within thirty days of the date of such order, the Executive Magistrate, may evict that person therefrom and take possession of the property and deliver the same to the Committee or the Executive Officer and for that purpose, use such force as may be necessary.
