Section 6 in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
6. Compensation to the Temple.
(1)The Government shall by way of compensation for the extinguishment of the rights, title and interest of the Temple under clause (a) of sub-section (1) of section 3 and for the vesting in the Government of its rights, title and interest in Sree Pandaravaka Thanathu lands and of buildings under clauses (b) and (c) of that sub-section pay in perpetuity to the Temple every financial year beginning with the financial year in which the appointed day falls, an amount of fifty-eight thousand and five hundred rupees as annuity.(2)The annuity payable under sub-section (1) shall be paid in one lump every financial year on such date and in such manner as may be prescribed.
