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