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[Cites 0, Cited by 3] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(6) in The Orissa Hindu Religious Endowments Act, 1951

(6)The authority framing a scheme may, at any time, after consulting the trustee and the persons having interest, by order, modify or cancel any scheme settled under Sub-section (1) or under Orissa Hindu Religious Endowments Act, 1939 (Orissa Act IV of 1939].