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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(ii) in The Nathdwara Temple Act, 1959

(ii)"Endowment" means all property, movable or immovable belonging to or given or endowed in any name for the maintenance or support of the temple or for the performance of any service or charity connected therewith or for the benefit, convenience or comfort of the pilgrims visiting the temple, and includes-