Section 3 in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
3. Extinguishmnet and vesting of certain rights of the Temple.
(1)Notwithstanding anything contained in any law or contract or in any judgment, decree or order of court, with effect on and from the appointed day, -(a)all rights, title and interest of the Temple in all Sree Pandaravaka lands held by landholders shall stand extinguished ;(b)All rights, title and interest of the Temple in all Sree Pandaravaka Thanathu lands,except those referred to in sub-section (2), shall vest in the Government ;(c)every building which immediately before the appointed day belonged to the Temple and was then being used as an office in connection with the administration of the Melkanganam branch of the Sree Pandaravaka Department and for no other purpose, shall vest absolutely in the Government free of all emcumbrances.Explanation. - For the purposes of this sub-section, "building" includes the site on which it stands and any land appurtenant thereto.(2)Nothing contained in sub-section (1) shall apply to the lands specified in the Schedule.(3)The Government may, on being satisfied that any Sree Pandaravaka Thanathu land is absolutely indispensable for the maintenance, upkeep and use of the Sree Padmanabha swamy Temple, or any temple attached thereto, direct, by notification in the Gazette, that the rights, title and interest in respect of such land shall cease to vest in the Government and thereupon such rights, title and interest shall re-vest in the Sree Padmanabhaswamy Temple.(4)If any question arises as to whether any building falls or does not fall within the scope of sub- section (1), it shall be referred to the Government whose decision thereon shall be final and shall not be liable to be questioned in any court of law.
