Section 2(a) in The Puri Shri Jagannath Temple (Administration) Act, 1952
(a)"endowment" means all property belonging to or given or endowed for the support of the Temple or given or endowed for the performance of any service including the service of offerings to the deity or charity connected therewith and intrudes the institution concerned and also the premises thereof, but does not include gifts or property made as personal gifts to the Sevak or Pujari or other employee of the Temple;
