(1)The provisions contained in the Orissa Prevention of Land Encroachment [Act, 1972] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] [(Orissa Act 6 of 1972)] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] shall be applicable, as far as may be, in respect of unauthorised occupation of any land belonging to the Temple as if it were property of Government within the meaning of that Act.
