Section 25(3) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(3)The power of compulsory purchase conferred by this section shall not extend to any image or symbol actually used for bona fide religious observances. [Tamil Nadu-section 25; Andhra Pradesh-section 26; Gujarat-section 24; Jammu and Kashmir -section 19; Madhya Pradesh-section 24; Maharashtra-section 26; Punjab-section 26; Rajasthan-section 29; West Bengal -section 18.]
