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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(c) in Sivagiri Mutt (Emergency Provisions) Act, 1997

(c)no proceeding by way of right to sue for execution of the Trust, right to Trustees or for appointment of a Receiver in respect of the Trust or its properties which have vested with the Government under section 3 shall lie in any court except with the consent of the Government.