Section 72 in The Orissa Hindu Religious Endowments Act, 1951
72. [ Saving of established usage. [Substituted vide Orissa Act No. 18 of 1954.]
- Nothing contained in this Act shall-(a)save as otherwise expressly provided in or under this Act, affect any honour, emolument or perquisite to which any person is entitled by custom or otherwise in any religious institution or its established usage in regard to any other matter ; or(b)authorise any interference with the religious and spiritual functions of the head of a math including those relating to imparting of religious institution or the rendering of spiritual service.]
