Section 34(5) in Madras Hindu Religious and Charitable Endowments Act, 1951
(5)No obligation to render any service relating to any temple to which any devadasi may be subject by reason of any grant of land or assignment of land revenue or produce derived from land, shall be enforceable when such land assignment or produce is enfranchised or freed, as the case may be, in the manner herein before provided.
