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[Cites 0, Cited by 4] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(2) in The Orissa Hindu Religious Endowments Act, 1951

(2)Nothing contained in this section shall affect the right of the trustee appointed under the Act of a religious institution to institute a suit to enforce the pecuniary or property rights of the institution or the rights of such institution as a beneficiary.