4. Transfer of possession of properties to Temple Trust.—
(1)The Official Trustee and every other person in possession of any immovable property of the public trust which has vested in the Temple Trust under section 3, shall hand over possession thereof, along with movable property thereon, with a full inventory, to the Executive Officer on behalf of the Committee forthwith.(2)The Official Trustee and every other person in possession of any movable property of the public trust (including deposits in banks or investments in shares or securities or ornaments, jewellery or other valuable property) so vested shall, within sixty days or such longer period from the appointed day as the Committee may allow, transfer or cause to be transferred, such property, with a full inventory, to the Executive Officer on behalf of the Committee.(3)Where any property is handed over or transferred under this section, the Executive Officer shall, after due verification with the inventory, pass a proper receipt to the transferor and the Executive Officer shall be responsible for its safe custody thereafter.(4)The Official Trustee and every other person who hands over or transfers any property of the public trust to the Executive Officer and obtains his receipt therefor is hereby indemnified, released and discharged from all accounts, suits or other legal proceedings, claims and demands or liability in respect of that property.
