Section 4 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
4. Transfer of possession of valuables and properties to Trust.
(1)The Devasthan Management Committee and every other person in possession of,--(a)any movable or immovable property of the erstwhile Trust; or(b)the valuable articles, and the money including the money in the form of deposits in bank or in credit society or with any person or investment in shares, belonging to the Temple Trust,shall hand over possession thereof, or transfer or cause to be transferred, forthwith, or within such longer period not exceeding thirty days, as may be allowed by the Management Committee, along with full inventory thereof, to the Executive Officer on behalf of the Management Committee.(2)There shall be a separate committee headed by Additional Collector, Kolhapur District consisting of the Superintendent of Land Records, Joint District Registrar (Stamps and Registration), Sub-Divisional Officer of Kolhapur District and the Executive Officer as the ex officio Secretary of the committee. Such committee shall prepare the report of the inventory of the immovable property of the erstwhile Trust, in the format given by the State Government with the relevant documents. The Devasthan Management Committee shall provide all the relevant documents under their control to such committee.Such committee shall submit its report to the State Government and the Management Committee of Shree Karveer Niwasini Mahalaxmi (Ambabai) Temple. The Management Committee shall take necessary action in respect of the immovable property held by the Trust. Upon submission of such report by the such committee, the State Government shall issue necessary orders for the management of the immovable property.(3)Where any property is handed over or transferred under sub-section (1), the Executive Officer shall, after due verification with the inventory, pass a proper receipt in writing for the same to the transferor and thereupon, the Executive Officer shall be responsible for the safe custody of such property thereafter.(4)On so handing over or transferring any such property of the erstwhile Temple Trust to the Executive Officer and obtaining a receipt thereof under sub-section (2), the transfer or shall stand released and discharged from all claims and demands or liability in respect of that property.(5)Immovable property held by the Temple Trust shall not be sold without public auction and without prior permission of the Government in Law and Judiciary Department and while granting permission, the Government shall ensure that the offset price of such immovable property shall not be less than the market value of such property as per the rates fixed under the Annual Statement of rates fixed under the Maharashtra (Determination of market value) Rules, 1995 or any other law for the time being in force:Provided that, the person who has vested interest in the immovable property at the time of public auction shall have the first right to purchase the said immovable property at the highest bid price accepted at such auction.(6)No instrument alienating the immovable property of the Temple Trust without following the procedure mentioned in this section shall be valid.
