Section 19(5) in The Orissa Hindu Religious Endowments Act, 1951
(5)In any case where appeal has not been made to the State Government it appears to the State Government [that the alienation is not necessary or beneficial to the institution, or] [Substituted vide O.A. No. 29 of 1978.] that the consideration fixed in respect of the transfer by exchange, sale, mortgage or lease for a term exceeding five years of any immovable property is inadequate, they may, within ninety days from the date of the receipt of the order communicated to them under Sub-section (3) or the date of the publication of the order whichever date is later, call for the record of the case from the Commissioner and after giving an opportunity of hearing to the parties concerned, revise the order of the Commissioner :Provided that in any case where the transfer has not been effected in pursuance of the order of the Commissioner under Sub-section (1), the State Government may exercise the aforesaid power even after the expiry of ninety days from the date of such order.
