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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(6) in The Orissa Hindu Religious Endowments Act, 1951

(6)The sum specified in the order of surcharge shall be paid within time specified in such order, unless the trustee has appealed to [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] to modify or set aside the order and has obtained an order for stay.