G.A. Valambal Ammal Vs The Deputy Commissioner For Hindu Religious and Charitable Endowments (Administration Department) and Another
.... iscontinue the system of dedication of young girls to Hindu temples, which, though it might have started with the highest motives, had, in course of time, degenerated into objectionable practices, the recommendations which preceded the insertion of this section was on these lines. The Select Committ ...
Madras High Court
Rasa Koundan and Another Vs Janaki Ammal and Another
.... ost of the remarks of the learned Judge would be justified as the enfranchisement would not have the effect, to any extent, of touching kudiwaram interest in the land. If, on the other hand, the learned Judge intended to lay down that, notwithstanding the clear language of Section 44-A, indicating t ...
Madras High Court
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