Section 19 in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
19. Provisions in regard to liabilities of the Temple.
(1)All claims and liabilities enforceable immediately before the appointed day against the Temple in respect of any Sree Pandaravaka land referred to in clause (a) or clause (b) of sub-section (1) of section 3 or in respect of any building referred to in clause (c) of that subsection shall, on or after that day, be enforceable only against the annuity payable to the Temple under this Act.(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.(3)No court shall, on or after the appointed day, order or continue execution in respect of any decree or order passed against the Temple or against the interest it had in any Sree Pandaravaka land or building referred to in sub-section (1), and execution shall be ordered or continued in such cases in conformity with the provisions of sub-sections (1) and (2) only as against the annuity payable to the Temple.(4)All rights and privileges which may have accrued in any Sree Pandaravaka land or building referred to in sub-section (1) to any person before the appointed day against the Temple shall cease and determine and shall not be enforceable against the Temple or against the Government, and every such person shall be entitled only to such rights and privileges as are recognised or conferred on him by or under this Act.
