Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 34] [Entire Act] Madras Presidency - Subsection Section 34(8) in Madras Hindu Religious and Charitable Endowments Act, 1951 (8)For the purpose of this section, "devadasi" shall mean any Hindu unmarried female, [who is dedicated for service in a temple.] [Substituted by Act No. 27 of 1954.]
