Section 5(2)(a) in The Orissa Hindu Religious Endowments Act, 1951

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

(a)in the case of the [Deputy Commissioner,] [Inserted vide O.A. No. 29 of 1978-w.e.f. 7-6-1978.] not below rank of a Subordinate Judge ; and

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