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State of Madhya Pradesh - Section

Section 3 in The M.P. Shri Mahakaleshwar Mandir Adhiniyam, 1982

3. Definitions.

- In this Act, unless the context otherwise requires :-
(a)"Administrator" means the Administrator of the Mandir appointed under sub-section (1) of Section 16;
(b)"appointed date" means the date appointed under sub-section (2) of Section 1;
(c)"Chairman" means the Chairman of the Committee;
(d)"Commissioner" means the Commissioner, Ujjain Division;
(e)"Committee" means the Shri Mahakaleshwar Mandir Managing Committee constituted under this Act;
(f)"Court" means the Court of the District Judge, Ujjain;
(g)"endowment" means all property, movable or immovable belonging to or given or endowed in any name whatsoever for the maintenance or improvement of, or additions to, or worship in, or support of the Mandir or for the performance of any service or charity connected therewith or for the benefit, convenience or comfort, of the pilgrims visiting the Mandir and includes-
(i)the idols installed in the Mandir;
(ii)the premises of the Mandir;
(iii)all gifts of property movable or immovable wherever situate and all income derived from any source, whatsoever, and standing in any name dedicated to the Mandir or places for any religious, pious or charitable purposes under the Committee or any movable or immovable property purchased from out of the Mandir Kosh and all offerings including "chadhotry" made to and received for and on behalf of the Mandir;
(h)"licensee" means a person who is granted a licence under this Act;
(i)"Mandir" means the temple of Shri Mahakaleshwar in Ujjain, all lands comprised in survey No. 2112 of the survey of the Samvat 1984 in the City of Ujjain together with temples, buildings and other structures situate therein and all appurtenant and subordinate temples mentioned in the Schedule and any authorised additions which may be made thereto after the commencement of this Act;
(j)"Panda" means any person who is authorised to guide and assist pilgrims in offering worship or in any other matter connected therewith;
(k)"Pujari" means any person who is authorised to perform worship, puja-archana, or other rituals or services connected therewith;
(l)"Sevak" means a person who is authorised to assist the 'pujari' in due performance of his functions and especially in keeping the Gruha Kaksha of the Mahakaleshwar deity clean and well guarded.