Section 24(2)(b) in The Orissa Hindu Religious Endowments Act, 1951

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(b) in The Orissa Hindu Religious Endowments Act, 1951

(b)Before passing an order under Clause (a), the Collector shall give notice to the trustee, to the Commissioner, to the Assistant Commissioner, to the inamdar concerned or where only a part of the inam is affected, to the holder of such part as well as to holders of the other part or parts and to the aliene, if any, of the inam, hear their objections, if any, and hold such inquiry as may be prescribed.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 24(2)(b) in The Orissa Hindu Religious Endowments Act, 1951