Section 3(3) in Tamil Nadu Devadasis (Prevention of Dedication) Act, 1947
(3)Dancing by a woman, with or without kumbhaharathy, in the precincts of any temple or other religious institution, or in any procession of a Hindu deity, idol or object of worship installed in any such temple or institution or at any festival or ceremony held in respect of such a deity, idol or object of worship, [xxx] [So far as the added territories are concerned the word 'or in any marriage procession or other procession taken out in public streets' and the Explanation were omitted by section 4 of and the second schedule to the Tamil Nadu (Added Territories) Extension of Laws Act, 1962 (Tamil Nadu Act 14 of 1962)] is hereby declared unlawful.[xxx] [So far as the added territories are concerned the word 'or in any marriage procession or other procession taken out in public streets' and the Explanation were omitted by section 4 of and the second schedule to the Tamil Nadu (Added Territories) Extension of Laws Act, 1962 (Tamil Nadu Act 14 of 1962)]
