Section 3(b) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
(b)"Endowment" means all property, moveable or immovable, belonging to, or given or endowed for the maintenance, improvement, additions to, or worship in the Shrine or for the performance of any service or charity connected therewith and includes the idols installed therein, the premises of the Shrine and gifts of property made to anyone within the precincts of the Shrine and lands and buildings attached or appurtenant thereto, beginning from Katra up to the holy cave and the adjoining hillocks currently under the management of the Dharmarth Trust or property belonging to Baridar or Association within the area specified in the preamble of this Act;
