Section 42(3)(c) in The Orissa Hindu Religious Endowments Act, 1951

[Cites 0, Cited by 1] [Section 42(3)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(3)(c) in The Orissa Hindu Religious Endowments Act, 1951

(c)[ associating one or more person with the trustee or constituting a separate body for the purpose of participating or assisting in the whole or any part of the administration of the endowment of such math or of the specific endowment ; provided that such person or persons or the members of such body shall be chosen from persons having interest in such math or endowment.] [Inserted vide Orissa Act No. 18 of 1954.]

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State of Odisha - Subsection

Section 42(3)(c) in The Orissa Hindu Religious Endowments Act, 1951