(j)"Dingre" means a person who exercises the hereditary right and privilege of showing the mirror after the idol is dressed and after sweeping the floor from the throne to the bed chamber, of sprinkling water, of drawing figures in white and coloured powder thereon (including rangoli marks) and then of spreading paulghadi to cover that space, when the idol is supposed to go to the shejghar (or bed-chamber) for night's rest at the relevant time of performing the nitya or daily services in the temple of God Wtthal, and of appropriating and receiving income from the exercise of such hereditary right and privilege including taking any offerings that may be placed on the cloth (paulghadi) by devotees or pilgrims and any articles which may be put into his hands by devotees, being a hereditary right and privilege recognised by the decision of the High Court in Gangaram Babaji Badve and Others vs. Govardhan Vitthal Dingre and Others and Govardhan Vitthal Dingre and Others vs. Gangaram Babaji Badve and Others (1894 P. J. 6); and includes any other rights and privileges claimed or exercised under any order or decree of any court or otherwise;
