Section 61(8) in The Orissa Hindu Religious Endowments Act, 1951
(8)The Collector of the district, in which any property of the trustee or the employee is situated from whom an amount by way of surcharge is recoverable, shall, on a requisition made by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] recover such amount as if it were an arrear of land revenue and pay the same to the religious institution concerned.
