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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(c) in The Orissa Hindu Religious Endowments Act, 1951

(c)After expiry of the said period [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] shall after considering the objections and suggestions received by him pass such order as he thinks fit on such proposals and communicate a copy of the order to the Executive Officer.