(1)The State Government may institute a suit in the Court of District Judge to obtain a decree-(a)vesting any property in the Board;(b)declaring what portion of an endowment or the interest therein shall be allocated to any particular subject; or(c)directing the furnishing of accounts; or(d)granting such further or other relief as the nature of the case may require.(2)Section 92 and 93 and Rule 8 of Order 1 of the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908) shall have no application to any suit claiming any relief in respect of the administration or management of the temple and no suit in respect of such administration or management shall be instituted except as provided by this Act.
