Section 4(2) in The Maharashtra Devdasi System (Abolition) Act, 2005
(2)Co-habitation by any man with a Devdasi as husband and wife for a reasonably long period under the same roof shall, prima facie, raise the presumption of legal and valid marriage subsisting between the two of them and any offspring of such co-habitants shall be legitimately entitled to have the hereditary right in the property of such couple, as per the personal law by which such persons are being governed.
