Section 78(6) in Madras Hindu Religious and Charitable Endowments Act, 1951
(6)Places of worship, including temples and tanks and places where utsavam are performed, idols, vahanams, jewels and such vessels and other articles of the religious institution as may be necessary in accordance with the usage of the institution for purposes of worship or processions shall not be liable to be proceeded against in pursuance of subsections (3), (4) and (5).
