Section 68(6) in The Orissa Hindu Religious Endowments Act, 1951
(6)[ The provisions contained in this section shall mutatis mutandis apply to cases-(a)for delivery of possession of a religious institution alongwith its endowments or records, accounts and properties thereof to a succeeding hereditary trustee ; and(b)for recovery of pension of leasehold land belonging to a religious institution after expiry of the term of the lease.]
