Section 27(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)No person shall be considered for appointment to any post or vacancy under sub-section (1) on the ground merely, that he is entitled for such appointment according to,-(i)any scheme framed, agreement entered or judgement, decree or order passed by any court, tribunal or other authority prior to the appointed day ;(ii)any custom or usage ; or(iii)the principle that he is next in the line of succession to the last holder of office.
