Section 65(7) in The Orissa Hindu Religious Endowments Act, 1951
(7)Any objection which could be preferred or which was preferred and rejected by '[the Commissioner] under Sub-section (2) shall not be entertained under Section 9 of the Bihar and Orissa Public Demands Recovery Act, 1914 (B. and O. Act IV of 1914) and the said section shall be deemed to be amended accordingly for the purpose of this Act in the matter of issue of certificate under that Act.
