Section 2(a) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(a)"Charitable Endowments" means all property given or endowed for the benefit of, or used as of right by the community or any section thereof for the support or maintenance of objects of utility to the said community or section, such as sarais, rest-houses, pathshalas, schools and colleges, houses for feeding the poor and institution for advancement of education,. medical relief fund and Public health or other objects of like nature and includes the institution concerned;
