Section 27 in Travancore-Cochin Hindu Religious Institutions Act, 1950
27.
Immovable properties entered or classed in the revenue records as Devaswom Vaga or Devaswom Poramboke and such other Pandaravaga lands as are in the possession or enjoyment of the Devaswoms mentioned in schedule I after the 30th Meenam 1097 corresponding to the 12th April 1922 shall be dealt with as Deva8wom properties. The provisions of the Land Conservancy Act of 1091 (IV of 1021) shall be applicable to Devaswom lands as in the case of Government lands.
