Section 106 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
106. Removal of discrimination in the distribution of prasadams or theer-thams.
- Notwithstanding anything in this Act or in any text, rule or interpretation of Hindu law, or any custom or usage as part of that law or in any other law or in any decree of Court, there shall be no discrimination in the distribution of any Prasadam or Theertham in any religious institution on grounds only of caste, sex, place of birth or any of them.Explanation. -In this section-(a)"Prasadam" means any cooked rice or other eatable, any fruit, flower, leaf, vibuthi, kumkumam, tulsi, vilvam, turmeric, sandalpaste and includes such other thing as the Government may, by notification, specify;(b)"Theertham" means sacred water, jaggery water or milk and includes such other liquid as the Government may, by notification, specify.
