Section 2(27) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(27)"Temple" means a place by whatever designation known, used as a place of public religious worship having separate existence 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 and includes a Mandira, Samadhi, Brindavana, Gaddige, shrine, Sub-shrine, Utsava Mantapa, tank or other necessary appurtenances, structures and land, but does not include a temple which is an inseparable integral part of the composite institution consisting of institutions other than a temple.Chapter-II Appointment of Commissioner, Deputy Commissioner Etc.,
