Section 34(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)(a)Notwithstanding anything in any compromise or agreement entered into or scheme framed or sanad or grant made or judgment, decree or other office order passed by any Court, Tribunal or other authorities prior to the commencement of this Act and in force on such commencement, all rights, whether hereditary, contractual or otherwise of a person holding any office of the Pedda Jeeyangar, Chinna Jeeyangar, a Mirasidar or an Archaka or Pujari or any other office or service or post by whatever name it is called in any religious institution or endowment shall on the commencement of this Act stand abolished;(b)Any usage or practice relating to the succession to any office or service or post mentioned in clause (a) shall be void;(c)All rights and emoluments of any nature in cash or kind or both accrued to and appurtaining to any office or service or post mentioned in clause (a) and subsisting on the date of commencement of this Act shall on such commencement stand extinguished.
