Section 34(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)(a)(i)Where the remuneration for any service to be performed by a devadasi in a temble consists of lands granted or continued in respect of, or annexed to, such service by the Government, the Government shall enfranchise the said lands from the condition of service, by the imposition of quit-rent.(ii)Where the remuneration for such service consists of an assignment of land revenue so granted or continued, the Government shall enfranchise such assignment of revenue from the condition of service:Provided that were, at the time when proceedings are taken under this sub-clause, the devadasi is herself the owner of the lands in respect of which the assignment of revenue has been made, enfranchisement shall be effected and quit-rent imposed in the manner laid down in sub-clause (i).(iii)Where the remuneration of such service consists in part of lands and in part of an assignment of land revenue, enfranchisement of the lands shall be effected in the manner laid down in sub-clause (i) and of the assignment of the land revenue in the manner laid down in sub-clause (ii).Explanation. - For the purposes of this clause a grant shall be deemed to consist of an assignment of land revenue in all cases in which the devadasi here-self is not, at the time specified in the proviso to sub-clause (ii), the owner of the lands in question.(b)Enfranchisement under clause (a) shall be effected in accordance with such rules as the Government may make in this behalf and shall take effect as and from such date as they may fix.
