Section 3(36AAA) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(36AAA)[ "public trust" means a trust for a public purpose of a religious, charitable or of an educational nature;] [This clause was inserted by section 3(2)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972) which was deemed to have come into force on the 1st March 1972.](36-B) "religious institution" means any-(i)temple;(ii)math;(iii)mosque; or(iv)church,which is dedicated to, or for the benefit of or used as right by, the public as a place of religious worship;
