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[Cites 0, Cited by 0] [Section 141(3)] [Section 141] [Entire Act]

State of Odisha - Subsection

Section 141(3)(a) in The Orissa Grama Panchayats Act, 1964

(a)"Successor in office" shall include any succeeding Sarpanch or any other person exercising the powers of the Sarpanch under the provisions of this Act or the rules made thereunder ; and