Section 2(f) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(f)"Hindu Public Religious Institution" means a math, temple and endowment attached thereto or a specific endowment, established with a religious object for a public purpose and includes,-(i)all property movable or immovable belonging to or given or endowed for worship in, maintenance or improvement of, additions to, a math or temple, for the performance of any service or charity connected therewith;(i)such private religious maths or temples in which the public are not interested; and(ii)the gifts of the property made as personal gifts to the mahant, service-holder or other employee of a religious institution;(ii)the idols installed in the math or temple, clothes, ornaments and things for decoration etc.; and(iii)religious institution under the direct control of the State Government; but does not include ,-
