Section 19(2) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(2)All claims and liabilities referred to in sub-section (1) shall be enforceable against the annuity payable to the Temple under this Act to the same extent to which such claims and liabilities were enforceable against the interest of the Temple in the said land or building immediately before the appointed day.
