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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Puri Shri Jagannath Temple (Administration) Act, 1952

(1)Any person aggrieved by any entry in the record or a part thereof published under Section 5 or any order of the State Government supplementing the said record and published under the said section may, within the period prescribed, prefer objections before the District Judge exercising jurisdiction in the district of Puri.