Section 142 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
142. Savings.
- Nothing in this Act shall -(a)affect any honour to which any person is entitled by custom,the performance of or interference with the religious worship, ceremoniesand poojas in religious institutions according to the sampradayams and Agamas followed in such institutions ; or(b)authorise any interference with the religious or spiritual functions of the head of a math including those relating to imparting of religious instructions or rendering of spiritual service.
