Section 7(3) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(3)In determining the amount of compensation, the District Court may take into consideration the provisions of the scheme made by any court for the administration of any Temple, and the decisions of the competent courts recorded before the appointed day in relation to the customary hereditary rights and privileges of persons having any interest in the income from the Trust; but in no case shall the amount determined exceed two and half times the average annual income such aggrieved person was receiving or collecting.Explanation. - Average income shall be determined on the basis of last ten years income before the appointed day. If the aggrieved person's average annual income, so determined, was rupees one thousand, the compensation shall in no case exceed rupees two thousand five hundred.
