Section 19(1) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(1)All claims and liabilities enforceable immediately before the appointed day against the Temple in respect of any Sree Pandaravaka land referred to in clause (a) or clause (b) of sub-section (1) of section 3 or in respect of any building referred to in clause (c) of that subsection shall, on or after that day, be enforceable only against the annuity payable to the Temple under this Act.
