Section 2(h) in The West Bengal Religious Buildings And Places Act, 1985
(h)"religious" when used with reference to any building or place shall mean a building (including, a temple, mosque, church, chhatri, dargah, Khanquah, math or takiya) or place used or intended to be used for the purposes of religious worship or instruction or offering of prayers (including 'Bhajan, Kirtan, Stuti or Namaz) or performance of any religious rites by persons of or belonging to any religious creed, sect or class.
