(z)"Public Trusts Act" means the Bombay Public Trusts Act, 1950;(za)"registered trusts" means the trusts specified in Schedule C hereto and includes the trusts which may be amalgamated or added thereto under this Act;(zb)"Sevadharis" in relation to sevas or services performed in the Temple of; God Vitthal means the persons who are known as "pujaris", "Benaris", "paricharakas" "Dingres", "Diwates" and "Hardas";(zc)"Temples" means the Temple of God Vitthal (including the Garud Temple) and the Temple of the Goddess Rukmini at Pandharpur including Pariwar Devatas, and any additions thereto or alterations thereof which may be made from time to time after the appointed day;(zd)"Temples Fund" means the Pandharpur Temples Fund constituted under section 43;(ze)"Utpat" means the person who, being in exclusive charge of the Temple of the Goddess Rukmini and the Parivar Devatas thereof, exercises the hereditary right and privilege of performing nitya or daily or naimittik or occasional services in that Temple and of appropriating or receiving income from the exercise of such hereditary right and privilege, and includes a Divaskari Utpat;(zf)"year" means the financial year;(zg)words and expressions used in this Act but not defined shall have the meaning respectively assigned to them in the Public Trusts Act.
