Section 66 in The Orissa Hindu Religious Endowments Act, 1951
66. Contribution not to be levied for more than six years immediately preceding the year in which notice of assessment is issued.
(1)It shall not be competent for [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] to levy any contribution for more than six years immediately preceding the year in which a notice of assessment is issued under Section 65.(2)Nothing in this section shall affect any levy of contribution made or moneys collected by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] under the Orissa Hindu Religious Endowments Act, 1939 (Orissa Act IV of 1939).Chapter-X Miscellaneous
