Section 1(2) in The Orissa Hindu Religious Endowments Act, 1951
(2)It extends to the whole of the State of Orissa and applies to all Hindu public religious institutions and endowments.Explanation I - In this sub-section Hindu public religious institutions and endowments do not include Jain or Buddhist public religious institutions and endowments but include Sikh public religious institutions and endowments.Explanation II - [* * *] [Omitted vide O.H.R.E. (Amendment) Act, 1954 (O.A. No. 18 of 1954).].
