Section 5 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
5. Abolition of customary or hereditary rights of Shripujak's.
(1)With effect from the appointed day, notwithstanding anything contained in any compromise or agreement entered into or scheme, or farman, or sanad or grant or order of any ruling authority for the time being or judgment, decree or order of any Court, Tribunal or other authorities passed prior to and in force on the aforesaid day,-(a)all rights, whether customary or hereditary, contractual or otherwise, or privileges of a person or Committee holding any office of the Shripujaks or any other office or service or post by whatever name called or of whatever nature they may be, in performing puja, archana, upchars of any kind whatsoever, in the Temple shall, stand abolished ;(b)any usage or practice relating to the succession to any office or service or post mentioned in clause (a) shall be void ;(c)all rights and emoluments of any nature in cash or kind or both accrued to and appertaining to any office or service or post mentioned in clause (a) and subsisting on the appointed day, shall stand extinguished.
