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

State of Punjab - Subsection

Section 2(h) in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016

(h)"Shrine" means the Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine, all temples, math and idols within the premises of the Shrine and buildings attached or appurtenant to it, established with a religious object for a public purpose and includes, -
(i)all properties movable, immovable, belonging to or given or endowed for worship in, maintenance or improvement of, additions to, or temple, for the performance of any service or charity connected therewith; and
(ii)the idols installed in the temple, clothes, ornaments and things for decoration, etc.;