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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(u) in The Orissa Grama Panchayats Act, 1964

(u)"Village" means any area recorded as a village in the revenue records of the district in which it is situated and in the absence of such records any area as the Collector of the district may from time to time declare to be a village for the purposes of this Act; and