Section 2(l) in Bihar Hindu Religious Trusts Act, 1950
(l)"Religious trust" means [and shall be deemed always to mean] [Words 'and shall be deemed always to mean' inserted vide Section 2 by Amendment Act 1 of 2007.] any express or constructive trust created or existing for any purpose recognised by Hindu Law to be religious, pious or charitable, but shall not include a trust created according to the Sikh religion or purely for the benefit of the Sikh community and a private endowment created for the worship of a family idol in which public are not interested [and where public offerings and donations are not received] [Words 'and where public offerings and donations are not received' inserted vide Section 2 by Amendment Act 1 of 2007.],
