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State of Bihar - Section

Section 2 in The Bodh Gaya Temple Act, 1949

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context,-
(a)"the temple" means the great temple built by the side for the Mahabodhi tree near the village of Bodh Gaya in the district of Gaya and includes Mahabodhi tree and Vajrasan;
(b)"the temple land" means the land in which the temple and its precincts stand and shall cover such area or shall lie within such boundaries as the [State] [Substituted by Adaptation of Laws Order.] Government may, by notification direct;
(c)"the Mahanth" means the presiding priest of the time of the Saivite Monastery at Bodh Gaya; and
(d)"Committee" means the Committee constituted under Section 3.