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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(2)(a) in The Orissa Hindu Religious Endowments Act, 1951

(a)all rules made, notifications issued, orders passed, decisions made, proceedings or action taken, schemes settled and things done by the State Government or [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] under the said Act, shall in so far as they are not inconsistent with this Act, be deemed to have been made, issued, passed, taken, settled or done by the appropriate authority under the corresponding provisions of this Act and shall have effect accordingly;