Section 2 in The Bombay Prevention of Ex-Communication Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"community" means a group the members of which are connected together by reasons of the fact that by birth, conversion or the performance of any religious rite they belong to the same religion or religious creed and includes a caste or sub-caste;(b)"ex-communication" means the expulsion of a person from any community of which he is member depriving him of rights and privileges which are legally enforceable by a suit of civil nature by him or on his behalf as such member;Explanation. - For the purposes of this clause a right legally enforceable by a suit of civil nature shall include the right to office or property or to worship in any religious place or a right of burial or cremation, notwithstanding the fact, that the determination of such right depends entirely on the decision of the question as to any religious rites or ceremonies or rule or usage of a community.
