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[Cites 0, Cited by 0] [Section 5A(4)] [Section 5A] [Entire Act]

State of Odisha - Subsection

Section 5A(4)(i) in The Orissa Estates Abolition Rules, 1952

(i)The Commissioner of Endowments appointed under the Orissa Hindu Religious Endowments Act, 1951 in respect of the trusts governed by the Orissa Hindu Religious Endowments Act, 1951 and Shri Jagannath Temple Act, 1955.