Section 24(2)(a) in The Orissa Hindu Religious Endowments Act, 1951

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State of Odisha - Subsection

Section 24(2)(a) in The Orissa Hindu Religious Endowments Act, 1951

(a)The Collector may, on his own motion, or on the application of the trustee of the religious institution or of the Commissioner or the Assistant Commissioner or of any person having interest in the institution who has obtained the consent of such trustee or the Commissioner, by order, resume the whole or any part of any such inam or jagir on one or more of the following grounds, namely :

(i)that the trustee of the institution or the holder of such inam or jagir or part, as the case may be, has made an exchange, gift, sale or mortgage of such inam or part or any portion thereof or has granted a lease of the same or any portion thereof for a term exceeding five years ; or

(ii)that the religious institution has ceased to exist or the charity or service in question has in any way become impossible or incapable of performance ; or

(iii)that the holder of such inam or jagir or part has failed to perform or make the necessary arrangements for performing, in accordance with the custom or usage, the charity or service for performing which the inam had been made, confirmed or recognized as aforesaid, or any part of the said charity or service, as the case may be; or

(iv)that such service is no longer required.

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State of Odisha - Subsection

Section 24(2)(a) in The Orissa Hindu Religious Endowments Act, 1951