Section 6 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
6. Abolition of shares in Hundi.
- Notwithstanding anything contained in any judgment, decree or order of any Court, Tribunal or other authority or in any scheme, custom, usage, agreement, instrument or in any manual prepared by the Temple Trust or Devasthan Management Committee or in any farman or sanad or any deed, grant or order of the Government or any other authority for the time being governing the Temple,-(a)any share which is payable or being paid or given or allowed to be collected in the offerings made before the deity including the offerings on the brass threshold and the offerings made before the deity in the Palakhi or Chariot,-(i)to or by any person, by whatever name or designation known or called in relation to the temple.(ii)to or by any office-holder or servant or sevekari;(b)share or shares in the offerings made or offered either in kind or in cash or both by the devotees either in Hundi, Plate or on the brass threshold in the temple or the offerings made before the deity in the Palakhi or Chariot, and(c)all shares in the lands or any property movable or immovable of the temple trust allotted to be in possession and enjoyment of any such person or officeholder or servant or sevekari towards remuneration or otherwise for rendering service or seva or for defraying any other expenses connected with the service or management of the temple shall stand abolished on and from the date of commencement of this Act.
