Section 4 in Rajasthan Religious Buildings and Places Act, 1954
4. Definition
- In this Act, unless the context otherwise requires-(i)'Board' means the Board of Revenue for Rajasthan established and constituted under the Taw for the time being in force];(ii)'building' means a house, shop, hut, shed or other structure or enclosure, whether roofed or not, of whatsoever material constructed and includes every part thereof, all walls, varandahs, platforms plinths, door steps and the like and a tent or other portable and merely temporary shelter;(iii)[ ..........] [Omitted - ibid](iv)'place' means any open space which is not a building;(v)'public' used with reference to a building or place signifies that such building or place, whether or not acquired, constructed and maintained by or at the expense of some specified person or body of persons is not the private and personal property of such person or body and is open to the use and enjoyment of the public in general or of a particular class or section thereof for the purpose, if any, for which if may have been set apart;(vi)'religious' when used with reference to a building or place, signifies(a)that such building is used or intended to be used for the purpose of religious worship or instruction, or offering prayers (which include Bhajan, Kirtan, Stuti or Namaz) or performance of any religious rites by persons of or belonging to any religion, creed, sect or class, such as temple, mosque, church, chhatri, dargha, khangah, mutt, takiya or the like, or(b)that such place is likewise used or intended to be used.
