Section 2 in Bombay Hindu Places of Public Worship (Entry Authorization) Act, 1956
2. Definitions. - In this Act, unless the context otherwise, requires,-
(a)"Place of public worship" means a place whether a temple or by any other name called, to whomsoever belonging which is dedicated to or for the benefit of , or is used generally by, Hindus, Jains, Sikhs or Buddhists or any section of class thereof, for the performance of any religious service or for offering prayers therein; and includes all lands and subsidiary shrines appurtenant or attached to any such place, and also any sacred tanks, wells, springs and water courses the water of which are worshipped, or are used for bathing or for worship;(b)"section" or "class" of Hindus includes any division, sub-division, caste, sub-caste, sect or denomination whatsoever of Hindus.
