Section 13(3) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(3)All amounts paid or collected under sub-section (1) shall be paid to the Temple after deducting--(a)five per cent thereof by way of collection charges ;(b)the amount, if any, due from the Temple to the Government ; and(c)the rent, if any, collected before the appointed day by the Temple from any landholder in respect of the financial year in which the appointed day falls or any subsequent financial year.
