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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2)(c) in The Orissa Zilla Parishad Act, 1991

(c)the Revenue Divisional Commissioner, on receipt such requisition shall fix the date, hours and place of such meeting and give notice of the same to all the members with a right to vote, along with a copy of the requisition and of the proposed resolution at least seven clear days before the date so fixed;