Section 2(c) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(c)"Incorporated Devaswoms" means the Devaswoms mentioned in Schedule I; and "unicorporated Devaswoms" means those Devaswoms including Hindu Religious Endowments whether in or outside Travancore which were under the management of the Ruler of Travancore and which have separate accounts of income and expenditure and are 'separately dealt with;
