3. Reconstitution of Temple Trust and transfer to and vesting of properties in that Trust.—
On the appointed day, in place of the public trust registered under the Bombay Public Trusts Act, 1950, by the name of Shree Ganpati Temple at Prabhadevi Road, Dadar, Bombay (hereinafter referred to as “the public trust”), a trust by the name of “Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi)” shall be deemed to be reconstituted under this Act, and all properties, whether movable or immovable (including all assets, rights, liabilities and obligations) of the public trust, which was being held and administered by the Official Trustee immediately before that day, shall, by virtue of this Act, stand transferred to, and vested in, the deity of Ganpati in the Temple for the purposes of the reconstituted trust to be called the Temple Trust or the Trust, and, in place of the official trustee, the Executive Officer shall on behalf of the Committee be entitled to their possession and management from that day.
