Section 70(3) in The Orissa Hindu Religious Endowments Act, 1951
(3)If the penalty is not paid within the time fixed or within such further time as may be granted by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.], the Collector of the district in which any property of the person against whom an order has been made is situated shall, on requisition made to him by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] recover the amount, as if it were an arrear of land revenue and pay the same to the Endowment Fund.
