Section 8B(1) in The Orissa Hindu Religious Endowments Act, 1951
(1)Notwithstanding anything contained in any o*her provision of this Act the Commissioner, [the Deputy Commissioner] [Inserted vide O.A. No. 29 of 1978.] and the Assistant Commissioners shall have power to take action under any of the provisions of this Act in respect of any institution, if on information received or otherwise, they are satisfied that such institution is a religious institution within the meaning of this Act.
