Section 7(2) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
(2)If the trustees of any acquired endowment fail or refuse to transfer any property belonging to such endowment [being property which is deemed to be transferred to and vested in, the reconstructed endowment by operation of the provisions of sub-section (2) of section 5] to the trustees of the reconstructed trust within forty-five days or such extended period as the State Government may permit in this behalf after the appointment or such trustees, the State Government or any authority empowered by the State Government in this behalf may, by order in writing, direct the trustees of the acquired endowment who are in possession or control of the property of such endowment to forthwith hand over such property to the trustees of the reconstructed endowment appointed as aforesaid.
