Section 5A in The Orissa Estates Abolition Rules, 1952
5A. [ Settlement of waste lands and tanks under Section 7(d). [Inserted by S.R.O. No. 330/74-dated 2.5.1974, See, Orissa Gazette Extraordinary No. 924 - dated 3.5.1974.]
(1)As soon as may be after the declaration of an estate as trust estate under Section 8-D the Commissioner of Endowment appointed under the Orissa Hindu Religious Endowments Act, 1951 or the Board of Wakfs under the Wakfs Act, 1954 or the Collector of the District or any officer authorised by him in this behalf as the case may be, shall proceed to specify the waste lands and tanks in possession of the Intermediary which were being exclusively used for religious purposes immediately before the date of vesting.](2)The specification of waste lands or tanks or both, as the case may be, shall be made after giving opportunity to the Intermediary or Intermediaries concerned to be heard and after such local enquiry as may be necessary.(3)The specification of waste lands or tanks or both as the case may be shall be furnished to the Collector concerned in Form D. A copy thereof shall also be furnished to the Intermediary concerned.(4)The settlement of any land or tank referred to in Clause (d) of Section 7 shall be made subject to the condition that no such land or tank shall be transferred by sale, lease, gift or otherwise except with the previous sanction of -(i)The Commissioner of Endowments appointed under the Orissa Hindu Religious Endowments Act, 1951 in respect of the trusts governed by the Orissa Hindu Religious Endowments Act, 1951 and Shri Jagannath Temple Act, 1955.(ii)board of wakfs constituted under the Wakfs Act, 1954 in respect of the trusts governed thereunder.(iii)The Collector of the district or any officer authorised by him in respect of other religious trusts.
