Section 5 in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
5. Treatment of Thanathu lands.
(1)Wherein in respect of Sree Pandaravaka Thanathu lands vested in the Government under clause (b) of sub-section (1) of section 3, there is a lease on kuthakapattam, such lease shall be deemed to continue under the Government on the same terms and conditions as under the Temple.(2)Subject to the provisions of sub section (1), the Government may, at any time after the appointed day, after reserving the Sree Pandaravaka Thanathu lands necessary for Government or public purposes, assign on registry in such manner and subject to such restrictions and conditions as may be prescribed the remaining lands vested in the Government under clause (b) of sub-section (1) of section 3.
