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[Cites 0, Cited by 0] [Section 141(1)] [Section 141] [Entire Act]

State of Odisha - Subsection

Section 141(1)(a) in The Orissa Grama Panchayats Act, 1964

(a)in the case of the Sarpanch, to his successor in office or to the Collector or any other person authorised by him in that behalf; and