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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(2)(c) in The Orissa Hindu Religious Endowments Act, 1951

(c)all proceedings pending before the State Government or [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] under the provisions of the said Act and the rules made thereunder at the commencement of this Act, may, in so far as they are not inconsistent with the provisions of this Act, or the rules made thereunder be continued by the appropriate authority under this Act;