Section 2(10) in The Maharashtra Public Trusts Act, 1950
(10)“person having interest” includes—(a)in the case of a temple, person who is entitled to attend at or is in the habit of attending the performance of worship or service in the temple, or who is entitled to partake or is in that habit of partaking in the distribution of gifts thereof,(b)in the case of a math, a disciple of the math or a person of the religious persuasion to which the math belongs,(c)in the case of a wakf, a person who is entitled to receive any pecuniary or other benefit from the wakf and includes a person who has right to worship or to perform any religious rite in a mosque, idgah, imambara, dargah, maqbara or other religious institution connected with the wakf or to participate in any religious or charitable institution under the wakf,(d)in the case of a society registerd under the Societies Registration Act, 1860, any member of such society, and(e)in the case of any other public trust, any trustee or beneficiary,
