Section 3 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
3. Reconstitution of Trust or religious institution and transfer to and vesting of properties.
(1)On and with effect from the appointed day, the public trusts registered under the Maharashtra Public Trust Act (XXIX of 1950), by the name Shree Karveer Niwasini, at Karveer with number A-1493, which vest in, and the management of which vests in, the State Government, shall be deemed to be reconstituted under this Act as a public trust by the name of 'Shree Karveer Niwasini Mahalaxmi (Ambabai) Temple Trust, Kolhapur'.(2)On the appointed day, all the properties, whether movable or immovable (including all assets, rights, funds, liabilities and obligations) of the erstwhile public Trust (hereinafter referred to as the "Temple Trust") shall, by virtue of, and in accordance with, the provisions of this Act, stand transferred to, and vested in the management committee or the purposes of the Temple Trust so reconstituted under sub-section (1) and the Executive Officer shall, on behalf of the Committee, be entitled to their possession and management from that day.(3)The Committee or Devasthan Management Committee functioning in relation to the Temple Trust immediately before the appointed day shall cease to function; and all its powers, duties, rights and privileges, if any, in relation to the Temple Trust shall vest in the Management Committee.
