Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 154] [Entire Act] State of Odisha - Subsection Section 154(6) in The Orissa Grama Panchayats Act, 1964 (6)Members of the Orissa State Legislative Assembly and such other officers as may be nominated by the State Government shall be visitors, ex officio, of an Adalti Panchayat.
