Section 5A(1) in The Orissa Estates Abolition Rules, 1952
(1)As soon as may be after the declaration of an estate as trust estate under Section 8-D the Commissioner of Endowment appointed under the Orissa Hindu Religious Endowments Act, 1951 or the Board of Wakfs under the Wakfs Act, 1954 or the Collector of the District or any officer authorised by him in this behalf as the case may be, shall proceed to specify the waste lands and tanks in possession of the Intermediary which were being exclusively used for religious purposes immediately before the date of vesting.]
