Section 74(3) in The Orissa Hindu Religious Endowments Act, 1951
(3)The Court hearing an appeal from the order of [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] may direct further enquiry or modify or set aside such order as the Court may deem fit; and unless the appeal is summarily dismissed, [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] shall be given an opportunity of being heard before the order passed by him is interfered with in any manner ; provided that the operation of the order of [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] shall not be stayed pending the disposal of the appeal.
