Section 28 in The Orissa Hindu Religious Endowments Rules, 1959
28.
(a)Service of the notice under Rule 27 shall be deemed to be sufficient notice of the trustee or person in management of the institution.(b)The time allowed under Sub-section (2) of Section 65 for preferring objections or for payment of the amount shall be calculated from the date of receipt of such notice by the trustee or other person referred to in Rule 27 and in case of refusal or evasion, from the date of refusal.Rules under Section 65
