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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Puducherry - Subsection

Section 2(i) in Puducherry Hindu Religious Institutions Act, 1972

(i)"temple" means a place, by whatever designation known, used as place of public religious worship and dedicated to, or for the benefit of, or used as of right by, the Hindu community or any section thereof as a place of public religious worship.