Section 69(1) in The Orissa Hindu Religious Endowments Act, 1951
(1)Whenever the trustee or any religious institution is sued in any Civil or Revenue Court in respect of any property belonging to or given or endowed for the purpose of any religious institution notice of such Suit shall be given by the Court concerned to [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] at least a month before commencement of the hearing.
