Section 68(1) in The Orissa Hindu Religious Endowments Act, 1951
(1)Where a person has been appointed-(a)as trustee or Executive Officer of a religious institution; or(b)to discharge the functions of a trustee of a religious institution in accordance with the provisions of this Act; or(c)as the Executive Officer in any scheme settled under the provisions of the Orissa Hindu Religious Endowments Act, 1939 (Orissa Act IV of 1939) and such person is resisted in, or prevented from, obtaining possession of the religious institution or of the record, accounts and properties thereof, by a trustee, office-holder or servant of the religious institution who has dismissed or suspended from his officer or is otherwise not entitled to be in possession, or by any person claiming or deriving title from such trustee, office-holder or servant, other than a person claiming in good faith to be in possession of his own account or on account of some person not being such trustee, office-holder or servant,the Assistant Commissioner concerned shall, on application by the person so appointed, direct delivery of possession of.the religious institution and its endowments or the records, accounts and properties thereof, as the case may be, to him in the prescribed manner.Explanation - A person claiming under an alienation contrary to Sub section (1) of Section 19 and Section 24 shall not be regarded as a person claiming in good fait i within the meaning of this section.
