Section 4 in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
4. Power of State Government to require Collector to reconstruct place of worship.
(1)Where any compensation is vested in the State Government under section 3, the State Government may, subject to the provisions of this section, by order require the competent authority to reconstruct the religious endowment at such site as may be specified in the order, such site being situated as far as possible in the village where persons displaced from any area in which such acquired endowment was situated have been resettled.(2)The religious endowment shall, subject to the provision of rules made in this behalf, be reconstructed on the resettlement site, as far as possible on the model of the acquired religious endowment, and in accordance so far as can be ascertained with the general wishes of those who will be interested in such endowment when reconstructed, so however that the cost of reconstruction shall not exceed the amount of compensation vested in the State Government and the amount of any grant or contribution received for reconstructing the endowment.(3)The rules made under sub-section (2) may provide for powers of the competent authority for reconstructing the endowment, the installation of image of the deity, of any size, shape, architectural design and all matters incidental to, or connected with, the reconstruction of the religious endowment concerned.(4)The competent authority shall after religious endowment is reconstructed inform that State Government accordingly.
