- In this Act, unless there is anything repugnant in the subject or context,-(1)"Court" means the principal Civil Court of original jurisdiction in the district;(2)"math" means an institution for the promotion of the Hindu religion presided over by a person whose duty it is to engage himself in imparting religious instructions or rendering spiritual service to a body of disciples or who exercises or claims to exercise hardship over such a body and includes places of religious worship or instruction which are appurtenant to the institution;(3)"prescribed" means prescribed by rules made under this Act;(4)"public trust" means an express or constructive trust for a public, religious or charitable purposes and includes a temple, a math, a mosque, a church, a wakf or any other religious or charitable endowment and a society formed for a religious or charitable purpose;(5)"register" means a register maintained under sub-section (2) of Section 3 of the Act;(6)"registrar" means the Registrar of Public Trusts;(7)"Trustee" means a person in whom either alone or in association with other persons, the trust property is vested and includes a manager;(8)"wakf" means a permanent dedication by a person professing Islam of any movable or immovable property for any purpose recognized by the Islamic law as pious, religious or charitable and includes a wakf by user but does not include any wakf, such as is described in Section 3 of the Musalman Wakf Validating Act, 1913 (VI of 1913), under which any benefit is for the time being claimable for himself by the person by whom the wakf was created or by any of his family or descendants;(9)"working trustee" means any person who for the time being either alone or in association with some other person or persons administers the trust property of any public trust and includes a manager of public trust and also includes-(a)in the case of a math, the head of such math-,(b)in the case of a wakf, a mutawalli of such wakf;(c)in the case of a public trust having its principal office or principal place of business outside [Madhya Pradesh] [Substituted by M.P. Act No. 23 of 1958.] the person in charge of the management of the property and administration of the public trust;(10)words and expressions used but not defined in this Act and defined in the Indian Trusts Act, 1882 (II of 1882), shall have the meanings assigned to them in that Act.
