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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Odisha - Subsection

Section 31A(3) in The Orissa Panchayat Samiti Act, 1959

(3)The Governor shall cause every such recommendation made by the Finance Commission together with an explanatory memorandum as to the action taken thereon to be laid before the Legislative Assembly.]Chapter-V Property