(u)"pujari" means a person who exercises the hereditary right of performing the actual act of worship (and the Badves cannot prevent the same from being performed), such as, bathing and dressing and undressing the idol, putting on and removing ornaments, flowers, garlands and sandal paste and waving the arti or offering naivedya to the idol at the relevant time of performing nitya or daily or naimittik or occasional services in the Temple of God Vitthal, and of appropriating or receiving income including Ovalni or waved offering whether deposited or given to the pujari (after daksma is deposited) from the exercise of such hereditary right and privileges being a hereditary right and privilege recognised by the decision of the High Court in Gangaram Babaji Badve and Others vs. Banaji Shankar and Others (Appeal No. 90 of 1886) 1891 P. J. 182; and includes any other rights and privileges claimed or exercised under any order or decree of any court or otherwise;
