Section 4(2) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
(2)The religious endowment shall, subject to the provision of rules made in this behalf, be reconstructed on the resettlement site, as far as possible on the model of the acquired religious endowment, and in accordance so far as can be ascertained with the general wishes of those who will be interested in such endowment when reconstructed, so however that the cost of reconstruction shall not exceed the amount of compensation vested in the State Government and the amount of any grant or contribution received for reconstructing the endowment.
