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

State of Odisha - Subsection

Section 16(3) in Shri Jagannath Temple Act, 1955

(3)[ Any transfer of immovable property recorded in the name of Lord Jagannath of Puri by any person including any institution being the Marfatdar of such property shall be absolutely null and void and of no force or effect whatsoever, unless the Administrator or any officer authorised by him in writing in this behalf, execute the deed of such transfer as one of the executant.