Section 4(2) in Kerala Hindu Places of Public Worship (Authorisation of Entry) Act, 1965
(2)The competent authority referred to in sub-section (1) shall be,-(i)in relation to a place of public worship situated in any area to which Part I of the Travancore-Cochin Hindu Religious Institutions Act, 1950 (Travancore-Cochin Act XV of 1950), extends, the Travancore Devaswom Board;(ii)in relation to a place of public worship situated in any area to which Part II of the said Act extends, the Cochin Devaswom Board: and(iii)in relation to a place of public worship situated in any other area in the State of Kerala, the Government.
