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State of Kerala - Section
Section 23 in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
23. Amendment of section 2, Act 13 of 1961.
- In section (2) of the Kerala Land Tax Act, 1961 (13 of 1961), in sub-section (1), clause (ii) shall be omitted.The Schedule(See section 3 (2))| Village | Survey number | Extent | Tenure | Devaswoms | |
| Acre | Cent | ||||
| Vanchiyoor Village | 560/4 | 1 | 82 | SreePandaravaka Thanthu | |
| Pooja Nelpura | |||||
| Do | 560/134 | .. | 12 | Pooramboke-SirkarThanathu Ulsamatom | Sree Padmanabha Swamy Temple |
| Do | 560/135 | 3 | 2 | SreePandaravaka Thanathu | |
| Do | 660/268 | .. | 14 | SirkarNellukuthupura | |
| Do | 560/311 | .. | 7 | SirkarThanathu Chottupura | |
| Do | 587 | .. | 36 | SreePandaravaka Thanathu | Sree Padmanabhaswamy Temple (Mithranandapuram Nambimatam) |
| Do | 719 | .. | 19 | SreePandaravaka Thanathu Virakupura | Sree Padmanabhaswamy Temple |
| Do | 1200 | .. | 51.448 | KulamPoramboke | do |
| Do | 1201 | 1 | 16.973 | SreePandaravaka Thanathu | Subramonia Swamy Temple |
| Chengahaserry | 2757 | .. | 73 | do | Sabhapathy Temple at Chalai |