Section 13 in The Orissa Hindu Religious Endowments Rules, 1959
13. Procedure for holding enquiries under Section 25.
- The Commissioner shall, in any proceeding taken up by or instituted before him under Section 25 hold a summary enquiry in accordance with the procedure laid down in Rule 43 and shall, if he is so satisfied, send requisition to the Collector of the district to deliver possession of the properties on question to the trustee of the institution or any person discharging the functions of the said trustees.
