Section 16A in The Orissa Estates Abolition Rules, 1952
16A. [ Manner of enquiry by Endowment Commissioner (Section 28) (2). [Inserted by the Revenue Department Notification No. 4720 EA-R-dated 19.2.1958, See Orissa Gazette Extraordinary No. 69-dated 20.2.1958.]
- On receipt of a reference from the Compensation Officer under the first proviso to Sub-Section (2) of Section 28 of the Act, the Endowment Commissioner after due intimation of the place, date and hour of enquiry to the Trustee Intermediaries of estates relating to Hindu Religious Trust or Institutions may take such oral or documentary evidence as he deems necessary, hear the parties that appear before him and forward his recommendations to the Compensation Officer.]
