Section 2(13) in The Bombay Public Trusts Act, 1950
(13)"Public trust" means an express or constructive trust for either a public religious or charitable purpose or both and includes a temple, a math, a wakf, [a dharmada] [Inserted by Bombay 14 of 1951, Section 2.] or any other religious or charitable endowment and a society formed either for a religious or charitable purpose or for both and registered under the Societies Registration Act, 1860 (XXI of 1860);
