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[Cites 0, Cited by 1] [Section 8B] [Entire Act]

State of Odisha - Subsection

Section 8B(2) in The Orissa Hindu Religious Endowments Act, 1951

(2)For the removal of doubts, it is hereby declared that where any person disputes such action on the ground that the institution is not a religious institution within the meaning of this Act, he may raise a dispute as provided in Section 41.]