(15)"public trust" means an express or constructive trust for either a public religious or charitable purpose or both and includes a temple, a math, a church, synagogue, agiary or other place of public religious worship, a dharmada or any other religious or charitable endowment and a society formed either for a religious or charitable purpose or for both and registered under the Societies Registration Act, 1860.Explanation. - A public trust established by a person professing Islam, which does not fall within the definition of "wakf" under the Wakf Act, 1995 shall be considered as such for the purpose of this Act;
