Section 54 in Travancore-Cochin Hindu Religious Institutions Act, 1950
54.
Any legal proceedings taken on behalf of or against the incorporated and unincorporated Devasorns and Hindu Religious Endowments may be continued by or against the Board. Any amount, including costs, under any decree or order of court obtained for or on behalf of any incorporated or unincorporated Devaswom or Hindu Religious Endowment shall be recoverable by the Board.
