Section 68(1)(c) in The Orissa Hindu Religious Endowments Act, 1951

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State of Odisha - Subsection

Section 68(1)(c) in The Orissa Hindu Religious Endowments Act, 1951

(c)as the Executive Officer in any scheme settled under the provisions of the Orissa Hindu Religious Endowments Act, 1939 (Orissa Act IV of 1939) and such person is resisted in, or prevented from, obtaining possession of the religious institution or of the record, accounts and properties thereof, by a trustee, office-holder or servant of the religious institution who has dismissed or suspended from his officer or is otherwise not entitled to be in possession, or by any person claiming or deriving title from such trustee, office-holder or servant, other than a person claiming in good faith to be in possession of his own account or on account of some person not being such trustee, office-holder or servant,

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State of Odisha - Subsection

Section 68(1)(c) in The Orissa Hindu Religious Endowments Act, 1951