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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(4) in Shri Jagannath Temple Act, 1955

(4)Notwithstanding anything contained in the Registration Act, 1908 no deed of transfer of any immovable property executed in contravention of the provisions of Sub-section (3) above shall be accepted for registration.] [Inserted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).]