Section 3(vi) in The Orissa Hindu Religious Endowments Act, 1951
(vi)"hereditary trustee" means the trustee of a religious institution succession to whose office devolves by hereditary right since the time of the founder or is regulated by custom or is specifically provided for by the founder, so long as such scheme of succession is in force; [* * *] [Omitted vide O.H.R.E. (Amendment) Act, 1954-O.A. No. 18 of 1954.]
