Section 1 in The Orissa Hindu Religious Endowments Act, 1951
1. Short title, extent, application and commencement.
(1)This Act may be called the Orissa Hindu Religious Endowments Act, 1951.(2)It extends to the whole of the State of Orissa and applies to all Hindu public religious institutions and endowments.Explanation I - In this sub-section Hindu public religious institutions and endowments do not include Jain or Buddhist public religious institutions and endowments but include Sikh public religious institutions and endowments.Explanation II - [* * *] [Omitted vide O.H.R.E. (Amendment) Act, 1954 (O.A. No. 18 of 1954).].(3)It shall [come into force on such date] [The Act came into force with effect from the 1st January, 1955, vide Notification No. 7631-End./22-12-1955-published vide Orissa Gazette, Part-III/31 -12-1955] as the State Government may, by notification, direct.
