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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(2)(b) in The Orissa Hindu Religious Endowments Act, 1951

(b)all schemes settled or modified by a Court of law under the said Act or under Section 92 of the Code of Civil Procedure, 1908 (V of 1908) shall be deemed to have been settled or modified under this Act;