Section 8B in The Orissa Hindu Religious Endowments Act, 1951
8B. Power of authorities to act without initiating proceedings under Section 41.
(1)Notwithstanding anything contained in any o*her provision of this Act the Commissioner, [the Deputy Commissioner] [Inserted vide O.A. No. 29 of 1978.] and the Assistant Commissioners shall have power to take action under any of the provisions of this Act in respect of any institution, if on information received or otherwise, they are satisfied that such institution is a religious institution within the meaning of this Act.(2)For the removal of doubts, it is hereby declared that where any person disputes such action on the ground that the institution is not a religious institution within the meaning of this Act, he may raise a dispute as provided in Section 41.]
