Section 3 in Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964
3. Vesting of Sreepandaravaka lands in Government.
- With effect on and from the appointed day and save as otherwise expressly provided in this Act-(a)all Sreepandaravaka lands shall stand transferred to the Government and vest in them free of all encumbrances and all enactment applicable to ryotwari lands in the Kanyakumari district shall apply to the Sreepandaravaka lands;(b)all rights and interests created by the temple in or over such land before the appointed day, shall, as against the Government, cease and determine;(c)the Government may, after removing any obstruction that may be offered, forthwith take possession of the Sreepandaravaka lands and all accounts, registers, pattas, muchilik, maps, plans and other documents relating to Sreepandaravaka lands which the Government may require for the administration thereof:Provided that the Government shall not dispossess any person of any Sreepandaravaka land in respect of which they consider that he is prima facie entitled to a ryotwari patta, pending the decision of the appropriate authority under this Act as to whether such person is entitled to such patta;(d)the temple and any other person whose rights stand transferred under clause (a) or cease and determine under clause (b) shall be entitled only to such rights and privileges as are recognised or conferred on him, by or under this Act;(e)the rights and obligations in Sreepandaravaka lands of the temple as such shall be extinguished;(f)any rights and privileges which may have accrued in any Sreepandaravaka land to any person before the appointed day against the temple shall cease and determine and shall not be enforceable against the Government or against the temple, and every such person shall be entitled only to such rights and privileges as are recognised or conferred on him, by or under this Act.
