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State of Odisha - Section

Section 13 in The Orissa Hindu Religious Endowments Act, 1951

13. Trustee bound to obey orders issued under the act.

- The trustee of a religious institution shall be bound to obey all orders issued under the provisions of this Act by the State Government, the Commissioner, [the Deputy Commissioner] [Inserted vide O.A.No. 29 of 1978.] or [an] [Substituted vide O.A. No. 18 of 1954.] Assistant Commissioner.