Section 2(4) in The Punjab Resumption of Jagirs Act, 1957
(4)"Religious or charitable institution" means an institution of every religious or charitable denomination established and maintained for religious or charitable purposes or for the purposes of providing religious or educational instruction or for the relief of the poor or for providing medical relief or the advancement of any other object of general utility to the public or any section of the public;"State Government" -(a)[ as respects any period before the 1st November, 1956, shall mean - [Substituted by Punjab Act 33 of 1959, with effect from the 14th November, 1957.](i)the Government of the Patiala and East Punjab States Union or any of the Indian States which formed into the Patiala and East Punjab States Union on the 20th August, 1948; and(ii)the Government of the State of Punjab and all predecessor Governments thereof by whatever name called, the Governor-General or the Governor-General in Council, as the case may be, and the Sikh Rulers, but shall not include the Central Government as defined in the General Clauses Act, 1897, after the period commencing on the 15th August, 1947; and](b)as respects any period -(i)[ after the 1st November, 1956, shall mean the Government of the State of Punjab. [Substituted for old sub-clause (b) by the Haryana Adaptation of Laws Order, 1968.](ii)after the 1st November, 1956, but before the 1st November, 1966, shall mean the Government of the State of Haryana]
