Section 65(2)(b) in The Orissa Hindu Religious Endowments Act, 1951

[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(2)(b) in The Orissa Hindu Religious Endowments Act, 1951

(b)Within one month from the date of receipt of the notice of assessment, or when objection has been preferred, within one month from the date of the decision of [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] or within such further time as may be granted by him, such trustee shall pay the amount specified in the original notice or the amount as fixed by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] on objection.

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State of Odisha - Subsection

Section 65(2)(b) in The Orissa Hindu Religious Endowments Act, 1951