Section 4 in Telangana Devadasis (Prohibition of Dedication) Rules, 2016
4. Marriage of Devadasi.
- No marriage contracted by a woman in accordance with any law, custom or usage shall be invalid and no child of such marriage shall be considered as illegitimate by reason only of such woman being a "Devadasi". Such woman can enter into valid marriage. A child born is legitimate to inherit all legal rights.
