Section 65(1) in The Orissa Hindu Religious Endowments Act, 1951
(1)The contributions, costs and expenses payable under Sections 63 and 64 shall be assessed on and notified to trustee of the religio is institution concerned in the prescribed manner. The assessment shall be made by the Commissioner on the basis of average income of the preceding three years for the following three years. [The Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] if he considers necessary may call for reports from Assistant Commissioners in this behalf.
