Section 30 in Puducherry Hindu Religious Institutions Act, 1972
30. Savings.
- Save as otherwise expressly provided in this Act or the rules made thereunder, nothing in this Act shall -(a)affect any honour, emolument or perquisite to which any person is entitled by custom in any religious institution or its established usage in regard to any other matter; or(b)authorize any interference with the religious or spiritual functions in any institution.
