Section 57 in Travancore-Cochin Hindu Religious Institutions Act, 1950
57.
Notwithstanding any provision in Part I of this Act, the law of limitation applicable to suits in respect of claims which have arisen till the date of commencement of this Act, for and on behalf of the Sree Padmanabhaswamy Temple or the incorporated and unincorporated Devaswoms and Hindu Religious Endowments which are under the management of the Board shall be the law of limitation applicable to suits by Government.
