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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(g) in The Orissa Hindu Religious Endowments Act, 1951

(g)The order of regrant made under Clause (f) shall, on application made to the Collector within the time prescribed, be executed by him in the manner prescribed.