Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(g) in Shri Jagannath Temple Act, 1955

(g)to decide disputes relating to the rights, privileges, duties and obligations of sevaks, of rice-holders and [employees] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] in respect of seva-puja and Nitis, whether ordinary or special in nature;