Section 4(5) in The Sree Balaram Seva Mandir Acquisition Act, 1978.
(5)all properties located therein shall stand freed and discharged from any trust, obligation, mortgage, charge, lease or any other encumbrance affecting the same and any judgement, injunction or any decree or order of any Court restricting the use of any of such properties in any manner whatsoever shall be deemed to have been withdrawn;
