Section 3(1) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(1)Notwithstanding anything contained in any law or contract or in any judgment, decree or order of court, with effect on and from the appointed day, -(a)all rights, title and interest of the Temple in all Sree Pandaravaka lands held by landholders shall stand extinguished ;(b)All rights, title and interest of the Temple in all Sree Pandaravaka Thanathu lands,except those referred to in sub-section (2), shall vest in the Government ;(c)every building which immediately before the appointed day belonged to the Temple and was then being used as an office in connection with the administration of the Melkanganam branch of the Sree Pandaravaka Department and for no other purpose, shall vest absolutely in the Government free of all emcumbrances.Explanation. - For the purposes of this sub-section, "building" includes the site on which it stands and any land appurtenant thereto.
