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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1) in The Orissa Hindu Religious Endowments Act, 1951

(1)The trustee or his authorised agent shall scrutinise the entries in the register every year, or after such interval, as may be prescribed, and submit to the Commissioner for his approval, through the Assistant Commissioner, a verified statement showing the alterations, omissions or additions required in the register.