Section 2(1) in The Rajasthan Sati (Prevention) Act, 1987
(1)In this Act, unless the context otherwise requires,-(a)"Code" means the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);(b)"glorification" in relation to Sati, includes among other things, the observance of any ceremony or the taking out of a procession in connection with Sati or the creation of a trust or the collection of funds or the construction of a temple or the performance of any ceremony thereat with a view to perpetuating the honour of, or to preserve the memory of, a widow committing Sati;(c)"Sati" means the burying or buying alive of any widow alongwith the body of her deceased husband or with any article, object or thing associated with the husband, irrespection of whether such burning or burying is voluntary on the part of the widow or otherwise:(d)"Special Court" means a Special Court constituted under Section 9;(e)"Temple" includes any building or other structure, whether roofed or not constructed or made to preserve the memory of a widow committing Sati and used or intended to be used for the purpose of worship or offering prayers.
