Section 2(21) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(21)"Person having interest" includes.-(a)in the case of a charitable endowment or Hindu religious institution a person who is entitled to attend to the performance of service, charity or worship or is entitled to partake in the benefit of any charity or distribution of gifts thereat;(b)in the case of a society registered or deemed to be registered under the Karnataka Societies Registration Act, 1960, any member of such society;(c)in the case of an association not organised for profit registered or deemed to be registered under the Companies Act, 1956 any member of such association;(d)in the case of any other Hindu religious institution or Charitable Endowment, any beneficiary;
