Section 2(d) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(d)"person interested" includes-(i)in the case of a temple, a person who is entitled to attend at or is in the habit of attending the performance of worship or service in the temple or who is entitled to partake or is in the habit of partaking in the benefit of the distribution of gifts thereat;(ii)in the case of a specific endowment or institution, a person who is entitled to attend at or is in the habit of attending the performance of the service or Charity, or who is entitled to partake or is in the habit of partaking in the benefit of the charity;
