Section 45 in Travancore-Cochin Hindu Religious Institutions Act, 1950
45.
In cases where the rent roll is settled and the liability of each tenant is definitely recorded after due enquiry, or where there are written agreements between the institutions or endowments and the tenant, fixing the amount of rent and other dues, or the claim to the rent or other dues is admitted by the tenant or established by the decision of a competent civil court the rents and other dues of any Hindu Religious Endowment may be collected as arrears of public revenue under the provisions of the Revenue Recovery Act for the time being in force.
