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[Cites 0, Cited by 0] [Section 153(1)] [Section 153] [Entire Act]

State of Odisha - Subsection

Section 153(1)(d) in The Orissa Grama Panchayats Act, 1964

(d)all rules and bye-laws and orders made, notifications and notices issued, licences and permits granted, taxes, rates, tolls and fees levied, imposed or assessed, contracts entered into, suits and proceedings instituted and all -actions taken and things done under the said Act shall be deemed to have been respectively made, issued, granted, levied, imposed or assessed, entered into, instituted, taken or done under this Act and shall continue in force until new provisions are made under the appropriate provisions of this Act;