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State of Odisha - Section

Section 3 in Shri Jagannath Temple Act, 1955

3. Delegation of powers to the Committee.

- The Puri Shri Jagannath Temple (Administration) Act, 1952 shall be deemed to be a part of this Act and all or any of the powers and the functions of the State Government under the said Act shall be exercisable by the Committee under this Act from such date or dates as the State Government may by notification direct.