Section 4(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)There shall be a separate committee headed by Additional Collector, Kolhapur District consisting of the Superintendent of Land Records, Joint District Registrar (Stamps and Registration), Sub-Divisional Officer of Kolhapur District and the Executive Officer as the ex officio Secretary of the committee. Such committee shall prepare the report of the inventory of the immovable property of the erstwhile Trust, in the format given by the State Government with the relevant documents. The Devasthan Management Committee shall provide all the relevant documents under their control to such committee.Such committee shall submit its report to the State Government and the Management Committee of Shree Karveer Niwasini Mahalaxmi (Ambabai) Temple. The Management Committee shall take necessary action in respect of the immovable property held by the Trust. Upon submission of such report by the such committee, the State Government shall issue necessary orders for the management of the immovable property.
