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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(3) in The Orissa Hindu Religious Endowments Act, 1951

(3)Against an order of the Assistant Commissioner under Sub-section (1) or Sub-section (2), the trustee or the person affected may, within one month of the date of the receipt of the order by him, appeal to the Commissioner who may modify or cancel the same.