Section 4 in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
4. Landholders to be vested with proprietary right.
- 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)every landholder shall, subject to the provisions of section 8, have full proprietary right in the land comprised in his holding, and such right shall be heritable and alienable ;(b)except as provided in section 13, no landholder shall be liable to pay rent to the Temple .
