Section 74(4) in The Orissa Hindu Religious Endowments Act, 1951
(4)The service of all processes and notices issued by the Assistant Commissioner, [the Deputy Commissioner] [Inserted vide Orissa Act No. 29 of 1978-w. e. f. 7-6-1978.] or [Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] by or under any of the provisions of this Act shall be on requisition from the Assistant Commissioner , [the Deputy Commissioner] [Inserted vide Orissa Act No. 29 of 1978-w. e. f. 7-6-1978.] or [Commissioner] [Substituted vide Orissa Act No. 18 of 1954.], as the case may be, effected by the Sub-divisional Magistrate, having jurisdiction ]
