Section 25(5) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(5)all other moneys belonging to or other income received by the said Devaswoms.(b)Out of the sum fifty one lakhs of rupees mentioned in clause (1) of the proceeding sub-section, an annual contribution of six lakhs of rupees shall be made by the board towards the expenditure in the Sree Padmanabhaswamy Temple.
