Section 42(1)(b) in The Orissa Hindu Religious Endowments Act, 1951

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State of Odisha - Subsection

Section 42(1)(b) in The Orissa Hindu Religious Endowments Act, 1951

(b)in the case of a religious institution presided over or managed by a hereditary trustee, the Assistant Commissioner shall make such enquiry as he thinks fit and submit his report to the Deputy Commissioner who shall hold an enquiry in the manner prescribed and so far as may be, in accordance with the provisions of the Code of the Civil Procedure, 1908 (V of 1908) relating to the trial of suits and if he is satisfied that in the interests of the proper administration of such institution a scheme of administration should be settled, he shall consult in the prescribed manner the trustee and the persons having interest and by order settle a scheme of administration for the institution.

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State of Odisha - Subsection

Section 42(1)(b) in The Orissa Hindu Religious Endowments Act, 1951