(1)The provisions of the Orissa Hindu Religious Endowments Act, 1951 (Orissa Act 2 of 1952) shall cease to apply to the said Temple except with respect to actions taken, things done and contributions levied and the same shall be deemed to have been validly taken, done and levied as if this Act had not been passed :Provided that the State Government shall, after having due regard to the financial position of the Temple, have power to exempt it from the payment of the whole of any part of the contributions so levied and due, immediately before the date of commencement of this Act, anything in any law or contract, or judgement, decree or order of any Court to the contrary notwithstanding.(2)All laws, regulations and other enactments passed for the purpose of providing for the management of the affairs of the Temple and its properties and all deeds executed in favour of and all arrangements entered into for the said purpose with the Raja of Khurda or the Raja of Puri, as the case may be, prior to the commencement of this Act, in so far as such enactments, deeds or arrangements are inconsistent with the provisions of this Act, shall cease to have any effect.
