Section 5 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
5. Administration to vest in Committee.
(1)Notwithstanding anything contained in any decree or order of any Court or any custom or usage or contract, sanad, instrument, deed or engagement, the possession, administration, control and management of the Mandir and its endowments shall vest in Maa Sharda Devi Mandir Managing Committee.(2)Maa Sharda Devi Mandir Managing Committee shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract, and may by the said name sue and be sued.(3)The headquarters of the Committee shall be at Maihar, Satna District.
