Section 37(2) in The Orissa Hindu Religious Endowments Act, 1951
(2)The trustee shall publish such proposals at the premises of the math and in such other manner as [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] may direct, together with a notice stating that, within one month from the date of such publication, any person having interest may submit suggestions to him.
