Section 36(3) in The Orissa Hindu Religious Endowments Act, 1951
(3)[ Nothing in this section shall affect the right of any person aggrieved by the order of [the Commissioner] [Inserted vide Orissa Act No. 18 of 1954.] under Sub-section (1) to establish his right of succession to the office of the trustee in a Court of law :Provided that such Court shall have no power to stay the operation of the order of [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] pending disposal of the suit or other proceedings arising in relation thereto.]
