Section 2 — Definitions.

The Places of Worship (Special Provisions) Act, 1991
In this Act, unless the context otherwise requires,— (a)“commencement of this Act” means the commencement of this Act on the 11th day of July, 1991; (b) “conversion”, with its grammatical variations, includes alteration or change of whatever nature; (c) “place of worship” means a temple, mosque, gurudwara, church, monastery or any other place of public religious worship of any religious denomination or any section thereof, by whatever name called.

Official Hindi (PDF) ↗

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