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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(3)(a) in The Orissa Hindu Religious Endowments Act, 1951

(a)[The Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] may also make a requisition to the Collector of the district in which the property of the math or temple or endowment is situated, in the prescribed form to deliver its possession to the trustee.