Section 2 in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
2. Definitions.
- In this Act, unless the context requires otherwise-(a)"acquired endowment" means a religious endowment acquired by the State Government for the purposes of any project;(b)"competent authority" means the Collector, and includes any other officer appointed by the State Government, by notification in the Official Gazette, to perform all or any of the functions of a competent authority under this Act;(c)"project" means any irrigation, power or any other project executed or to be executed by the State Government;(d)"reconstructed endowment" means a religious endowment which is reconstructed on a resettlement site with the assistance of the compensation money received in respect of any acquired and endowment as provided in the Act;(e)"religious endowment" means any temple, mosque, agyari, synagogue or an endowment created for religious worship or other public religious purpose;(f)"resettlement site" means the site provided or to be provided by the State Government for resettling persons who have been or will be displaced by the acquisition of lands for a project;(g)"trustee" means a trustee of a religious endowment.
