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[Cites 0, Cited by 0] [Section 8E] [Entire Act]

State of Odisha - Subsection

Section 8E(2) in The Orissa Estates Abolition Act, 1951

(2)After receipt of the objections, if any, the Tribunal shall after giving the persons concerned an opportunity of being heard and making such enquiry as it deems necessary, determine whether the estate is a trust or not and send a copy of the order to the Collector who has made the reference.]