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[Cites 0, Cited by 0] [Section 5A(4)] [Section 5A] [Entire Act]

State of Odisha - Subsection

Section 5A(4)(ii) in The Orissa Estates Abolition Rules, 1952

(ii)board of wakfs constituted under the Wakfs Act, 1954 in respect of the trusts governed thereunder.