Section 6(4) in Madras Hindu Religious and Charitable Endowments Act, 1951
(4)"Charitable endowment" means all property given or endowed for the benefit of, or used as of right by, the Hindu or the Jain Community or any section thereof, for the support or maintenance of objects of utility to the aid comity or section, such as rest-houses, countries, patasalas, schools and colleges, houses for feeding the poor and institutions for the advancement of education, medical relief and public health or other subjects of a like nature; and includes the institution concerned;
