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[Cites 0, Cited by 19] [Section 6] [Entire Act]

Madras Presidency - Subsection

Section 6(17) in Madras Hindu Religious and Charitable Endowments Act, 1951

(17)"temple" means a place by whatever designation known, used as a place of public religious worship and dedicated to, or for the benefit of or used as of right by the Hindu community or any section thereof, as a place of public religous worship;.