Section 19(3) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(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.
