Section 4(a) in Rajasthan Religious Buildings and Places Act, 1954
(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
