Section 3(1) in Tamil Nadu Devadasis (Prevention of Dedication) Act, 1947
(1)The dedication of a woman as a devadasi, whether before or after the commencement of this Act and whether she has consented to such dedication or not, is hereby declared unlawful and void; and any woman so dedicated shall not, thereby, be deemed to have become incapable of entering into a valid marriage.Nothing contained in this sub-section shall be deemed to affect the operation of [section 34 of the [Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951)] [Substituted for the words, figures and letter 'section 44A' of the Madras Hindu Religious Endownments Act. 1926' by section 4 of, and the Third Schedule to the Tamil Nadu Repealing and Amending Act 1957 (Tamil Nadu Act XXV of 1957).]] or the rights to which a devadasi is entitled under that section.
