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[Cites 0, Cited by 10] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(17) in The Bombay Public Trusts Act, 1950

(17)"temple" means a place by whatever designation known and used as a place of public religious worship and dedicated to or for the benefit of or used as of right by the Hindu community or any section thereof as a place of public religious worship;