Section 25 in The Orissa Hindu Religious Endowments Act, 1951
25. [ Recovery of immovable trust property unlawfully alienated. [Substituted vide O.A. No. 2 of 1981.]
(1)In case of any alienation, in.contravention of Section 19 of this Act or Section 51 of the Orissa Hindu Religious Endowments Act, 1939, or in case of unauthorised occupation of any immovable property belonging to or given or endowed for the purpose of any religious institution, the Commissioner may, after summary enquiry as may be prescribed and on being satisfied that any such property has been so alienated or unauthorisediy occupied send requisition to the Collector of the district to deliver possession of the same to the trustee of the institution or a person discharging the function of the said trustee.(2)The Collector in exercising his powers under Sub-section (1), shall be guided by rules made under this Act.(3)Any person aggrieved by the action of the Collector may institute a suit in the Civil Court to establish his rights.]
