Section 55 in Travancore-Cochin Hindu Religious Institutions Act, 1950
55.
(1)No suit shall be instituted against the board or the executive officer of the Sri Padmanabhaswarny Temple until the expiration of two months after a notice in writting has been delivered or left at the office of the Board, or of the Executive Officer, as the case may be, stating the cause of action, the relief sought, and the name and place of abode of the intending plaintiff and the plaint shall contain a statement that such notice has been so delivered or left.(2)Notwithstanding anything contained in any other law for the time being in force, suits or other proceedings by or against the Executive Office of the Sri Padmanabhaswamy Temple or the Travancore Devaswom Board shall be instituted in the District Court having local jurisdiction.
