Section 3(xv) in The Orissa Hindu Religious Endowments Act, 1951
(xv)"temple" means a place by whatever designation known, 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 class or section thereof,] [Substituted vide O.H.R.E. (Amendment) Act, 1954-O.A. No. 18 of 1954.] as a place of public religious worship and also includes any cultural institution or mandap or library connected with such a place of public religious worship; (xvi) "trustee" means a person by whatever designation known, in whom the administration of a religious institution and endowment are vested, and includes any person or body who or which is liable as if such person or body were a trustee;
