The Telangana Propagation of Other Religion in the places of worship or prayer (Prohibition) Act, 2007.

THE TELANGANA PROPAGATION OF OTHER RELIGION IN THE 
PLACES OF WORSHIP OR PRAYER (PROHIBITION) ACT, 2007. 
(ACT NO. 24 OF 2007) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Prohibition of Propagation of religion in places of 
worship etc. 
3. Offences and Penalties. 
4. Placing order before the Legislature. 
5. Repeal of Ordinance. 
 
THE TELANGANA PROPAGATION OF OTHER RELIGION IN 
THE PLACES OF WORSHIP OR PRAYER (PROHIBITION) 
ACT, 2007.1 
 
ACT No.24 OF 2007. 
 
1. (1) This Act may be called the 2Telangana Propagation 
of Other Religion in the places of worship or prayer 
(Prohibition) Act, 2007. 
 
 (2) It extends to the whole of the State of 2Telangana. 
 
 (3) It shall be deemed to have come into force on the 
24th May, 2007. 
 
2. (1) The Government with a view to maintain public 
order, tranquility and serenity of a place of worship or 
prayer, prohibit propagation of a religion other than the 
religion traditionally practiced at such place, by words, 
either spoken or written or signs or by visible representation 
or distribute any printed material or other forms of religious 
literature. 
 
 (2) The Government by order shall notify such places 
of worship or prayer from time to time. 
 
3. Whoever co ntravenes the provisions contained in 
section 2 shall be punished with imprisonment which may 
                                                           
1. The Andhra Pradesh Propagation of O ther Religion in the places of 
worship or prayer (Prohibition) Act, 2007  received the assent of the 
Governor on the 9 th August, 2007. The said Act in force in the combined 
State, as on 02.06.2014, has been adapted to the State of Telangana, 
under section 101 of the Andhra Pradesh Reorganisation Act, 2014 
(Central Act 6 of 2014) vide. the Telangana Adaptation of Laws Order, 
2016, issued in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Short title, extent 
and 
commencement. 
Prohibition of 
Propagation of 
religion in places 
of worship etc. 
Offences and 
Penalties. 
2  [Act No.24 of 2007] 
extend to three years or with fine upto Rs. 5,000/ - (Rupees 
five thousand) or with both. 
 
4. Every order passed by the State Government under 
section 2 shall as soon as it is made be laid before the 
Legislature of the State. 
 
5. The Andhra Pradesh Propagation of Other R eligion in 
the places of worship or prayer (Prohibition) Ordinance, 
2007 is hereby repealed. 
 
* * * 
Placing order 
before the 
Legislature. 
Repeal of 
ordinance No.3 of 
2007. 

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