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State of Odisha - Section

Section 275 in Grama Panchayats Rules, 1968

275.

Bye-laws-A Grama Panchayat shall before making any bye-laws under Sub-section (1) of Section 151 of the Act, publish a draft of the proposed bye-laws in Oriya by pasting the same at a conspicuous place in the local area within its jurisdiction for giving information to the persons interested together with a notice specifying a date on or after which the same will be taken into consideration.