Section 4(v) in Rajasthan Religious Buildings and Places Act, 1954
(v)'public' used with reference to a building or place signifies that such building or place, whether or not acquired, constructed and maintained by or at the expense of some specified person or body of persons is not the private and personal property of such person or body and is open to the use and enjoyment of the public in general or of a particular class or section thereof for the purpose, if any, for which if may have been set apart;
