Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(e) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970 (e)"religious endowment" means any temple, mosque, agyari, synagogue or an endowment created for religious worship or other public religious purpose;
