Section 7(10) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(10)On making such order under this section, the Executive Officer shall, out of the Trust Fund, tender the payment of the amount as ordered by the District Court to the person entitled thereto according to the order and shall pay it to them :Provided that, if they shall not consent to receive it, or if there be any dispute as to the eligibility of any person to receive the amount or as to the apportionment of it, such amount shall be deposited in the District Court:Provided further that, nothing herein contained shall affect the liability of any person who may receive the whole or any part of any amount under this Act to pay the same to the person lawfully entitled thereto.
