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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(m) in The Pandharpur Temples Act, 1973

(m)"endowment" means all property, moveable and immovable (including all jewellery and ornaments), belonging to or given or endowed in any name for the maintenance, support or benefit of the Temples, or any deity or idol therein, endowed for the performance of any service (including the service of offering to the deity) or charity connected therewith; or for the benefit, convenience or comfort of the devotees and pilgrims visiting the Temples and includes—
(i)the Temples and premises of the Temples and all the deities or idols therein and all the Pariwar Devatas connected therewith;
(ii)all lands, inams, cash allowances and other properties, moveable or immovable, encumbrances or charges created in favour of the deities or idols on properties, wherever situate ;
(iii)all offerings in cash or kind, gifts or donations (including bhets), made or received on behalf of the Temples or any deity or idol therein ;
(iv)all income derived from any source whatsoever, and standing in any name, dedicated to the Temples or any deity or idol therein or to any places in the Temples, under the control of the Committee for any pious, religious or charitable purpose; and
(v)any property purchased out of the Temples Fund.