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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Odisha - Subsection

Section 102(6) in The Orissa Grama Panchayats Act, 1964

(6)Fees for-
(a)every writ of demand issued under Sub-section (2);
(b)every distress made under Sub-section (5);
(c)the cost of maintaining any livestock seized under Sub-section (5),
shall be chargeable at such rates as may be prescribed.