Section 2(g) in Bihar Hindu Religious Trusts Act, 1950
(g)"Person interested in a religious trust" means any person who is entitled to receive any pecuniary or other benefit from a religious trusts and includes,-(i)any person who has a right to worship or to perform any rite, or to attend at the performance of any worship or rite, in any religious institution connected with such trust or to participate in any religious or charitable administration under such trust.(ii)the Founder and any descendant of the founder; and(iii)the trustee.
