Section 3(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)On the appointed day, all the properties, whether movable or immovable (including all assets, rights, funds, liabilities and obligations) of the erstwhile public Trust (hereinafter referred to as the "Temple Trust") shall, by virtue of, and in accordance with, the provisions of this Act, stand transferred to, and vested in the management committee or the purposes of the Temple Trust so reconstituted under sub-section (1) and the Executive Officer shall, on behalf of the Committee, be entitled to their possession and management from that day.
