Section 42(7) in The Orissa Hindu Religious Endowments Act, 1951
(7)Every order of the Assistant Commissioner [or the Deputy Commissioner] [Substituted vide Orissa Act No. 29 of 1978-w. e. f. 7.6.1978.] settling, modifying or cancelling a scheme under this section shall, subject to the provisions of Section 44, be binding on the trustee, the Executive Officer and all persons having interest.
