Section 28(3) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(3)All allienation of Service Inam lands attached to specific services which have been or which may hereafter be made contrary to pass usage shall be treated as null and void. The Board shall have power to resume Service Inam lands attached to specific services if such lands are alienated or if the holders of such lands make default in the performance of the services:Provided that the Board may in its derscretion deal with such lands and the services connected therewith in any other manner it may deem fit.
