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[Cites 0, Cited by 15] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(c) in The Orissa Grama Panchayats Act, 1964

(c)the Sub-Divisional Officer on receipt of such requisition shall fix the date, hour and place of such meeting and give notice of the same to all the members holding office on the date of such notice along with a copy of the requisition and of the proposed resolution, at least fifteen clear days before the date so fixed;