Section 32 in The Orissa Hindu Religious Endowments Rules, 1959
32. Procedure to be followed for putting the trustee or Executive Officer in possession.
- The application of the trustee or the Executive Officer appointed under the Act shall be in writing and shall state whether a demand for possession has made and if so, the nature of resistance offered, and the names and addresses of the persons offering resistance. It shall also be accompanied by three copies of the schedules of the properties of the Math, temple or the religious endowment with full description for identification.Rules under Section 68
