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[Cites 0, Cited by 0] [Section 46B(2)] [Section 46B] [Entire Act]

State of Odisha - Subsection

Section 46B(2)(f) in The Orissa Panchayat Samiti Act, 1959

(f)no such meeting shall stand adjourned to a subsequent date and no item of business other than the resolution for recording want of confidence in the Chairman or the Vice-Chairman shall be taken up for consideration at the meeting;