Section 20(1) in Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964
(1)On and after the appointed day, the temple shall not be entitled to collect any rent which accrued due to him from any person in respect of any Sreepandaravaka land before, and is outstanding on that day; but the Tahsildar of the taluk concerned shall, subject to the provisions of sub sections (3) to (5), be entitled to collect all such rent and any interest payable thereon together with any costs which may have been decreed, as if they were arrears of land revenue; and there shall be paid to the temple all amounts so collected after deducting (a) two and a half per cent on account of collection charges, (b) the arrears of amount, if any, due from the temple to the Government, and (c) the rent, if any, collected before the appointed day by the temple from any person in respect of the financial year in which the appointed day falls.
