Section 27(1) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
(1)Where the Administrator has reason to believe that any person has unauthorisedly taken possession of any land or building belonging to the Mandir or any sacred tank, well, spring or watercourse, or has remained in possession thereof, whether the same is situated within or outside the precincts of the Mandir, the Administrator shall report the fact together with relevant particulars to Tahsildar having jurisdiction.
