Section 8A in The Orissa Hindu Religious Endowments Act, 1951
8A. [ Delegation of power by the Commissioner. [Inserted vide O.A. No. 29 of 1978.]
- The Commissioner may transfer any appeal filed before him to [the Deputy Commissioner] for hearing and disposal and any appeal so transferred and disposed of by [the Deputy Commissioner] [Inserted vide O.A. No. 29 of 1978.] shall, for the purposes of this Act, be deemed to have been disposed of by the Commissioner.
