Section 6(c) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(c)all shares in the lands or any property movable or immovable of the temple trust allotted to be in possession and enjoyment of any such person or officeholder or servant or sevekari towards remuneration or otherwise for rendering service or seva or for defraying any other expenses connected with the service or management of the temple shall stand abolished on and from the date of commencement of this Act.
