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[Cites 0, Cited by 1] [Section 42(1)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1)(a) in The Orissa Hindu Religious Endowments Act, 1951

(a)in the case of a religious institution managed by a non-hereditary trustee the Assistant Commissioner shall consult in the prescribed manner the trustee and the persons having interest, and if after such consultation he is satisfied that it is necessary or desirable to do so, he shall after recording his reasons therefor by order frame a scheme for the administration of the institution;