Section 66(2) in The Orissa Hindu Religious Endowments Act, 1951
(2)Nothing in this section shall affect any levy of contribution made or moneys collected by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] under the Orissa Hindu Religious Endowments Act, 1939 (Orissa Act IV of 1939).Chapter-X Miscellaneous
