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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2)(ii) in The Orissa Estates Abolition Act, 1951

(ii)[ The expression "Endowment Commissioner" shall include Assistant Endowment Commissioner appointed under the Orissa Hindu Religious Endowments Act, 1951] [Inserted by as Clause (i) by Act 25 of 1978.].