Section 18(1) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
(1)Notwithstanding anything contained in any, custom, usage or the provisions of any Law for the time being in force under which the MalaiMahadeshwaraswamy Temple is governed or the provisions ofthe Karnataka Hindu Religious institutions and charitable endowments Act, 1997 (Karnataka Act 33 of 2001), the ownership, administration and complete management of movable and immovableproperties including jewellery and liabilities of the temple shall vest with the State Government from the date of commencement of Sri MalaiMahadeshwaraswamyKshetra Development Authority(Amendment) Act, 2014 and shall be transferred to the authority thereafter.
