Constitution of India, 1949
290-A.Annual payment to certain Devaswom
Funds.-
A sum of forty-six lakhs and fifty thousand
rupees shall be charged on, and paid out of, the Consolidated Fund of the State
of Kerala every year to the Travancore Devaswom Fund; and a sum of thirteen
lakhs and fifty thousand rupees shall be charged on, and paid out of the
Consolidated Fund of the State of Tamil Nadu every year to the Devaswom Fund
established in that State for the maintenance of Hindu temples and shrines in
the territories transferred to that State on the 1st day of November, 1956,
from the State of Travancore-Cochin.