Section 2(24) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(24)"Religious purpose" includes,-(a)worship of deities or worship in temples, mandiras, shrines, samadhis, brindavanas, gaddiges or similar places;(b)installing shrines, samadhis, brindavanas, gaddigies or similar places;(c)fostering spiritual fraternity;(d)imparting spiritual, moral and religious education and teaching of philosophy;(e)observance of religious festivals; and(f)any other public religious purpose;
