Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8C] [Entire Act]

State of Odisha - Subsection

Section 8C(2) in The Orissa Estates Abolition Rules, 1952

(2)A copy of the said particulars shall also be sent by registered post to the:-
(i)Endowments Commissioner, where the trust estate belongs to a Hindu Religious Institutional-
(ii)Board of Wakfs, where the same belongs to Muslim Wakfs;
(iii)The Collector of the district in all other cases].