Section 50 in Travancore-Cochin Hindu Religious Institutions Act, 1950
50.
All unassigned lands belonging to any Devaswom under the sole management of the Board shall be deemed to be the property of the Government for the purpose of the Land Conservancy Act of 1091 (IV of 1091) and all the provisions of that Act shall, so far as they are applicable, apply to such lands.
