Section 2(o) in The Orissa Estates Abolition Act, 1951
(o)"Trust" means a trust as defined in Section 3 of the Indian Trusts Act, 1882, and also includes any express or constructive trust existing for a public purpose of a charitable or religious nature and Hindu, Muslim, Christian, Buddhist or any other religious or charitable endowment;(oo)[ "Trust estate" means an estate the whole of the net income trust or other legal obligation has been dedicated exclusively to charitable or religious purposes of a public nature without any reservation of pecuniary benefit to any individual ; [Substituted by the President Act 3 of 1974 read with Orissa Act 13 of 1975.]
