Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(b) in Shri Sanwaliaji Temple Act, 1992

(b)"Endowment" means all property, movable or immovable belonging to or given or endowed in any name for the maintenance, improvement, addition or support of the temple or for the performance of worship in the temple, or any service or charity connected therewith or for the benefit, convenience or comfort of the pilgrims visiting the temple and includes-
(i)the idols installed in the temple.
(ii)the premises of the temple.
(iii)all lands and other properties, movable or immovable wherever situate and all income derived from any source whatsoever, and standing in any name dedicated to the temple or placed for any religious, pious or charitable purposes under the Board or purchased from out of endowments or income accruing from such endowments and all offerings and bhents made for and received on behalf of the temple, and
(iv)the properties, movable or immovable, held by the Board of Trustees of shri Sanwaliaji Trust including funds constituted and managed by the Board of Trustees;