Section 3 in Bombay Hindu Places of Public Worship (Entry Authorization) Act, 1956
3. Throwing open of Hindu temples to all classes and sections of Hindus. - Notwithstanding any custom, usage or law for the time being in force, or the decree or order of a Court, or anything contained in any instrument, to the contrary, every place of public worship which is open to Hindus generally, or to any section or class thereof, shall be open to all sections and classes of Hindus; and no Hindu of whatsoever sections or class, shall in any manner be prevented, obstructed or discouraged from entering such place or public worship, or from worshipping or offering prayers thereat, or performing any religious service therein in the like manner and to like extent as any other Hindu of whatsoever section or class may so enter, worship pray or perform.
