Section 5(2) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(2)Subject to the provisions of sub section (1), the Government may, at any time after the appointed day, after reserving the Sree Pandaravaka Thanathu lands necessary for Government or public purposes, assign on registry in such manner and subject to such restrictions and conditions as may be prescribed the remaining lands vested in the Government under clause (b) of sub-section (1) of section 3.
