Section 7 in Sivagiri Mutt (Emergency Provisions) Act, 1997
7. Delivery and possession of properties of the Trust.
(1)Every person having, on the appointed day, in his possession or control any property forming part of, or relatable to, the Trust shall deliver forthwith such property to the Administrator or to any Officer of the Government as authorised by the Government in this behalf.(2)Any person who has, on the appointed day, in his possession or in his control any records, papers, books or other documents relating to the Trust (including the Minute Books, Resolutions) the current cheque books, any letters, memorandum, notes and other materials related to the Trust shall, notwithstanding anything contained in any other law for the time being in force, be liable to account to the Administrator for the same.
