Section 7(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)The District Court shall hold an inquiry, and if the District Court is satisfied that the applicant has established his claim to any right or privileges, the District Court shall make an order specifying the amount payable to the applicant. Where there are co-sharers claiming the amount, the District Court shall apportion the amount between the co-sharers.
