Section 2(d) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
(d)"Religious Institution", means any gurudwara, temple, church, mosque, temple of Jains or Budhas - which is registered under the provisions of the Societies Registration Act, 1860 (Central Act No. XXI of 1860) or is established under any statute and includes any other place of worship by whatever name, it may be called, which is registered as aforesaid or is established under any statute;
