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 232] [Entire Act] State of Odisha - Subsection Section 232(f) in Grama Panchayats Rules, 1968 (f)Demand, Collection and Balance position of Grama Panchayat dues shall be considered and action to be taken for realisation of arrears, if any;
