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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(4) in Grama Panchayats Rules, 1968

(4)The management of the property vested in a Grama Sasan for the time being in any manner whatsoever, [* * *] [Omitted by S.R.O. No. 648/99 vide Orissa Gazette Extraordinary No. 1183, dated, 16.8.1999.] shall be made in the manner hereinafter provided.]