Section 3(c) in Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964
(c)the Government may, after removing any obstruction that may be offered, forthwith take possession of the Sreepandaravaka lands and all accounts, registers, pattas, muchilik, maps, plans and other documents relating to Sreepandaravaka lands which the Government may require for the administration thereof:
