Section 4 in Enfranchisement of Devadasi Inams Rules
4.
As soon as may be after the publication of these Rules, the Government shall direct, by a notification in the District Gazette, that the trustee of every temple in the district as well as the devadasi or other inamdars of land granted for a service auxiliary to the service to be performed by the devadasi concerned, shall send to the District Collector within such time, as maybe specified in the notification, a statement in Form 'A' annexed to these rules, of the devadasi inams or other inams mentioned in sub-section (8) of section 40 of the Act held in connection with the temple, which should be enfranchised.
