Odisha Hindu Religious Endowments (Amendment) Act, 20121
| [Odisha Act 2 of 2013] | [17th February, 2013] |
An Act further to amend the Odisha Hindu Religious Endowments Act, 1951
Be it enacted by the legislature of the State of Odisha in the Sixty third Year of the Republic of India as follows-
1 Received the assent of the Governor on 17th February, 2013 and published in the Odisha Gazette, Extra., dated 22nd February, 2013.
1. Short title and commencement.- (1) This Act may be called the Odisha Hindu Religious Endowments (Amendment) Act, 2012.
(2) It shall come into force from such date as the State Government may, by notification, appoint.
2. Insertion of new Section 19-C.- In the Odisha Hindu Religious Endowments Act, 1951 (Odisha Act 2 of 1952.), after Section 19-B the following section shall be inserted, namely-
"19-C. Purchase of Trust property by the State Government.-(1) Where the commissioner has sanctioned for transfer of immovable property, by way of sale, belonging to, or given or endowed for the purpose of, any religious institution which has become final under sub-section (7) of Section 19, notwithstanding anything contained in this Act or in any other law for the time being in force, the Trustee or the person in-charge of the immovable property of the religious institution, covered under such order of sanction, shall be bound to first offer the said immovable property to the Stale Government for purchase of such immovable property for public purpose on payment of the amount which shall not be less than the amount which the Commissioner has fixed as adequate consideration for the purpose under Section 19.
(2) The State Government shall, within a period of forty-five days from the date of receipt of the offer under sub-section (1) or such extended period not exceeding thirty days thereafter, intimate its intention whether to purchase the said immovable property or not in such form and in such manner as may be prescribed.
(3) Notwithstanding anything contained in any other law for the time being in force, no registering officer appointed under the Registration Act, 1908 (16 of 1906) shall register any document relating to transfer of immovable property by way of sale, as mentioned in sub-section (1), unless certificate from the State Government to the effect that it has no intention to purchase such immovable property is furnished before the registering officer along with such document.".