Section 2(g) in The West Bengal Religious Buildings And Places Act, 1985
(g)"public building" and "public place" mean respectively a building and a place, whether or not acquired, constructed or maintained by or at the expense of any specified person or association of persons, which are not for the private or personal use of such person or association of persons and are open to the public in general or any class or section thereof for the purpose, if any, for which they may have been set apart, and the expressions "public religious buildings" and "public religious place" shall be construed accordingly.
