Section 12(1) in The Orissa Hindu Religious Endowments Act, 1951
(1)The Commissioner, [the Deputy Commissioner] [Inserted vide O.A.No. 29 of 1978.] and Assistant Commissioners and such other officers professing Hindu religion as may be authorised by the Commissioner in this behalf shall have power to enter [subject to the local practice, customs or usages] [Inserted vide O.A. No. 18 of 1954.] [the premises of any religious institution or] [Inserted vide O.A. No. 18 of 1954.] any place of worship at any reasonable hour for the purpose of exercising any power conferred, or discharging any duty imposed, by or under this Act.[* * *] [Omitted vide O.A. No. 18 of 1954.]
