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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(4) in The Orissa Hindu Religious Endowments Act, 1951

(4)The order of the Assistant Commissioner under this section shall be published in the prescribed manner and on such publication shall, subject to the provisions of Section 44, be binding on the trustee, the Executive Officer and all persons having interest.