Section 56QQ(3) in The Maharashtra Public Trusts Act, 1950
(3)The contributions levied—known as “Devasthan cess” or by whatever name called—on Devasthan inam lands in the former State of Kolhapur, and collected in the Devasthan Fund as provided by the Sar Subha Vat No. 20, dated 29th September 1917 and continued to be levied and collected in that fund as aforesaid under the provisions of Sar Subha Jahirnama No. 36, dated the 5th November 1932, shall, on the commencement of the Bombay Public Trusts (Amendment) Act, 1963, cease to be levied and collected on the Devasthan inam lands aforesaid ; and the total balance (whether in cash, securities or in any other form) to the credit of the said Devasthan Fund at such commencement including the sum accumulated out of the income of the endowments in the former State of Kolhapur (such accumulated sum being commonly known as the Amanat Fund) shall be placed to the credit of the Management Fund of such committee or committees in the district of Kolhapur as may be specified by the State Government in this behalf.
