Section 57A(3) in The Orissa Land Reforms Act, 1960
(3)Any trustee or trustees desiring to get any trust declared to be a religious or charitable trust of a public nature under Sub-clause (e) of Clause (24) of Section 2 may make an application to the Tribunal in such form and containing such particulars as may be prescribed :][Provided that no application under this sub-section shall be maintainable, if-(a)it relates to a trust which has been created and established after the 26th day of September, 1970; or(b)it is filed after the date of expiry of a period of six months from the date of commencement of the Orissa Land Reforms (Second Amendment) Act, 1976 :Provided further that nothing in Clause (a) of the preceding proviso shall affect any declaration made prior to the date of commencement of the Orissa Land Reforms (Amendment) Act, 1976.] [Substituted vide Orissa Act No. 44 of 1976.]
