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State of Kerala - Section

Section 22 in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971

22. Effect of this Act.

- The provisions under this Act shall be deemed to be "other arrangements" made regarding the management of Sree Pandaravaka properties within the meaning of section 23 of the Travancore-Cochin Hindu Religious Institutions Act, 1950 (XV of 1950).