Section 7(1)(d) in The Orissa Estates Abolition Act, 1951

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State of Odisha - Subsection

Section 7(1)(d) in The Orissa Estates Abolition Act, 1951

(d)[ In the case of a trust estate, so much of the waste land and such of the tanks in the possession of the Intermediary, which in both cases were being exclusively used for religious purposes immediately before the date of such vesting, as may be specified. [Inserted vide Orissa Ac! No. 13 of 1975.]

(i)in respect of trusts governed by the Orissa Hindu Religious Endowments Act, 1951 (Orissa Act 2 of 1952) and the Shri Jagannath Temple Act, 1955 (Orissa Act 11 of 1955), by the Commissioner of Endowments appointed under the Orissa Hindu Religious Endowments Act, 1951.

(ii)in respect of trusts governed by the wakfs Act 29 of 1954, by the Board of wakfs constituted thereunder; and

(iii)in respect of other religious trusts, by such person or authority as may be specified by the Collector of the district for the purpose :]

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State of Odisha - Subsection

Section 7(1)(d) in The Orissa Estates Abolition Act, 1951