Section 37 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
37. Committee to be in possession of the Mandir and its properties.
(1)The Committee shall be entitled to take and be in possession of all movable and immovable properties including the funds and jewelleries, records, documents and other assets belonging to the "Mandir".(2)If in obtaining such possession, the Committee or any person authorised in this behalf by the Committee is resisted or obstructed by any one, it may make a requisition in the prescribed form to the Tahsildar within whose jurisdiction any such property is situated to deliver its possession to the Committee and on receipt of the requisition, the Tahsildar shall hold a summary enquiry into the facts of the case and if satisfied that the resistance or obstruction was without any just cause, shall comply with the said requisition and in exercising the power under this section the Tahsildar shall be guided by the rules made under this Act.(3)No suit, prosecution or other legal proceeding shall lie against the committee or any person acting under its instruction or authorised by it for anything done in good faith under sub-section (2).(4)Nothing contained in this section shall bar the institution of a suit by any person aggrieved by an order (made thereunder) from establishing his title to the said property.(5)All public officers having custody of any record, register, report or other documents relating to the Mandir or any movable or immovable property thereof shall furnish shall copies of or extracts from the same as may be required by the Administrator.
