Section 1(3) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(3)It shall apply to all Hindu Public Religious Institutions and Charitable Endowments mentioned in the Schedule I.Explanation. - The word "Hindu" shall mean the person contemplated under clause (a) and clause (b) of sub-section (1) of section 2 of the Hindu Marriage Act,1955 (25 of 1955) and the expression "Hindu Public Religious Institution and Charitable Endowment" shall be construed accordingly.
