Section 31 in Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964
31. The temple not liable to maintain certain Deyaswoms.
- With effect on and from the appointed day, the temple shall not be liable, to maintain the Devaswoms mentioned in Part II of Schedule II to the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] (Transferred Territory) Incorporated and Unincorporated Devaswoms Act, 1959 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Act 30 of 1959)] [Tamil Nadu Act 30 of 1959 now stands repealed by section 16 of the Tamil Nadu Hindu Religious and Charitable Endowments (Third Amendment) Act, 1974 (Tamil Nadu Act 50 of 1974).] and the right to administer the said Devaswoms by the Temple shall cease.
