Section 18(1) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(1)Out of the amount of fifty-one lakhs of rupees provided for payment to the Devaswom Fund in Article 238 (10) (ii) of the Constitution of ndai, a contribution of six lakhs of rupees shall be made annually Inwards the expenditure in the Sree Padmanabhaswamy Temple.
