Section 2(d) in The Protection Of Civil Rights Act, 1955
(d)place of public worship means a place, by whatever name known, which is used as a place of public religious worship or which is dedicated generally to, or is used generally by, persons professing any religion or belonging to any religious denomination or any section thereof, for the performance of any religious service, or for offering prayers, therein, [and includes [Substituted by Act 106 of 1976, Section 4, for "and includes all lands and subsidiary shrines appurtenant or attached to any such palce" (w.e.f. 19.11.1976.)](i)all lands and subsidiary shrines appurtenant or attached to any such place;(ii)a privately owned place of worship which is, in fact, allowed by the owner thereof to be used as a place of public worship; and(iii)such land or subsidiary shrine appurtenant to such privately owned place of worship as is allowed by the owner thereof to be used as a place of public religious worship;](da)[ prescribed means prescribed by rules made under this Act; [Inserted by Act 106 of 1976, Section 4 (w.e.f. 19.11.1976.)](db)Scheduled Castes has the meaning assigned to it in clause (24) of article 366 of the Constitution;]
