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[Cites 0, Cited by 9] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(1) in The Orissa Hindu Religious Endowments Act, 1951

(1)No suit or other legal proceeding in respect of the administration of a religious institution or in respect of any other matter or dispute for determining or deciding which provision is made in this Act shall be instituted in any Court of law, except under, and in conformity with, the provisions of this Act.