Section 2(5) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(5)"Charitable Endowment" means all property belonging to or given or endowed for any charitable purpose and includes the charitable institution concerned but does not include a charitable endowment which is an inseparable integral part of a composite institution consisting of institutions established for purpose other than charitable endowments;Explanation: Any property which belonged to, or was given or endowed for the support or maintenance of a charitable institution or which was given, endowed or used as of right for any charitable purpose shall be deemed to be a charitable endowment within the meaning of this definition notwithstanding that before or after the commencement of this Act the charitable institution has ceased to exist or the property has ceased to be so used for any charitable purpose or the objects of the endowment have ceased to be performed;
