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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of Odisha - Subsection

Section 9B(2) in The Orissa Estates Abolition Rules, 1952

(2)A copy of the said particulars shall also be sent by registered post to the-
(a)Endowment Commissioner where the trust estate belongs to a Hindu religious institution; and
(b)Board of Wakfs where the same belongs to a Muslim Wakf.