Section 42(4) in The Orissa Hindu Religious Endowments Act, 1951
(4)The Assistant Commissioner [or the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.], as the case may be, may determine what the properties of the religious institution are and append to the scheme a schedule containing a list of such properties:Provided that the absence of such a schedule shall not invalidate the scheme :Provided further that such determination shall not affect the rights of persons who are in hostile possession of any of the said properties.
