Section 42(3)(a) in The Orissa Hindu Religious Endowments Act, 1951

[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(3)(a) in The Orissa Hindu Religious Endowments Act, 1951

(a)[* * *] [Omitted vide Orissa Act. No. 18 of 1954.] the appointment of a paid Executive Officer, who shall be a person professing the Hindu religion, on such salary as may be fixed to be paid out of the trust funds, and defining the powers and duties of such officer :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 42(3)(a) in The Orissa Hindu Religious Endowments Act, 1951