Section 2(g) in The Delhi Sikh Gurdwaras Act, 1971
(g)"Gurdwara property" means,-(i)all movable and immovable property which, immediately before the appointed day, vested or was kept in deposit in the name of the Board;(ii)all property which stands in the name of the Gurdwaras or in the name of the Board or the present or old managers of the historic Gurdwaras;(iii)all offerings in cash or kind made in various Gurdwaras or institution, managed or controlled by the Committee;(iv)all property in cash or kind, movable as well as immovable that may be acquired by purchase, exchange or otherwise by the Gurdwaras, or the Committee, from time to time;(v)all grants, donations or contributions made, from time to time, by any person or authority to the Gurdwaras or the Committee, and includes any actionable claim with respect to such Gurdwara property;
