Section 8(1) in Sivagiri Mutt (Emergency Provisions) Act, 1997
(1)If at any time, it appears to the Government that, the purpose for which the management of the Trust had been taken over has been fulfilled or that, for any other reason, it is not necessary that the management of the Trust should remain vested with the Government, it may notwithstanding anything contained in sub-section (1) of section 3 by order published in the Gazette, relinquish the management with effect from such date as specified in the order.
