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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Puri Shri Jagannath Temple (Administration) Act, 1952

(3)The said District Judge or other Judicial Officer shall communicate his orders aforesaid to the State Government and they shall, as soon as may be, cause the modifications, if any, to be published in the Gazette and on such publication the record shall stand modified accordingly.