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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(g) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002

(g)"Endowment" means all property, movable or immovable belonging to or given or endowed in any name whatsoever for the maintenance or improvement of, or additions to, or worship in, or support of the Mandir or for the performance of any service or charity connected therewith or for the benefit, convenience or comfort, of the pilgrims visiting the Mandir and includes-
(i)the idols installed in the Mandir;
(ii)the premises of the Mandir;
(iii)all gifts of property, movable or immovable wherever situated and all income derived from any source, whatsoever and standing in any name dedicated to the Mandir or places for any religious, pious or charitable purposes under the Committee or any movable or immovable property purchased from, out of the Mandir Kosh and all offerings including "Chadhotry" made to and received for and on behalf of the Mandir;