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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in The Orissa Hindu Religious Endowments Act, 1951

(2)If any such officer is resisted in the exercise of such power or discharge of such duty, the Magistrate having jurisdiction shall, on a written requisition form such officer, direct any Police Officer not being below the rank of Sub-Inspector to render such help as may be necessary to enable the officer to exercise such power or discharge such duty.