Section 24(2)(d) in The Orissa Hindu Religious Endowments Act, 1951

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State of Odisha - Subsection

Section 24(2)(d) in The Orissa Hindu Religious Endowments Act, 1951

(d)

(i)Any party aggrieved by an order of the Collector under Clause (a) may appeal to the Collector of the district within such time as may be prescribed and on such appeal the Collector of the district may, after giving notice to the Commissioner and each of the persons mentioned in Clause (b) and after holding such inquiry as may be prescribed, pass an order confirming, modifying or cancelling the order of the Collector.

(ii)The order of the Collector of the district on such appeal, or the order of the Collector under Clause (a) where no appeal is preferred under Sub-clause (i) to the district Collector within the time prescribed, shall be final:

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State of Odisha - Subsection

Section 24(2)(d) in The Orissa Hindu Religious Endowments Act, 1951