Section 39 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
39. Over riding effect of the Act.-
Notwithstanding any compromise, agreement scheme, judgement, decree or order of the court or other authority or any custom, usage governing Sri Malai Mahadeshwaraswamy temple, the provisions of the the Karnataka Hindu Religious Institutions andCharitable Endowments Act, 1997 (Karnataka Act 33 of 2001) and the Karnataka Hindu ReligiousInstitutions and Charitable Endowments Rules 2002, shall prevail in so far as they relate toadministration and religious practices of Sri Malai Mahadeswaraswamy temple, Malai Mahadeswara Hills, which will remain as notified institutions under the provision of the Karnataka Hindu ReligiousInstitutions and Charitable Endowments Act, 1997 (Karnataka Act 33 of 2001) even after the commencement of this Act.
