Section 50(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(1)If in obtaining possession of property of the Temple Trust , to which it is entitled under section 3 or otherwise, the Committee or the Executive Officer is resisted or obstructed by any person, the Executive Officer may make an application to the Executive Magistrate having jurisdiction, complaining of such resistance or obstruction, and such Magistrate shall, unless he is satisfied that the resistance or obstruction was occassioned by any person claiming in good faith to be in possession on his own account or by virtue of some right, independent of that of the Temple Trust, make an order that the Committee or the Executive Officer be put into possession of such property. Such order shall, subject to the result of any suit which may be filed to establish the right to the possession of the property, be final.
