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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(1) in The Orissa Bhoodan and Gramdan Rules, 1972

(1)The purposes to which the Grama Perished Fund may be applied include all objects specifying under the Acts and the Rules made thereunder and in general everything incidental to the administration of the said purposes and the Fund shall be applicable thereto subject to the provisions of the Acts and Rules.