Section 126(1)(a) in The Orissa Grama Panchayats Act, 1964

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State of Odisha - Subsection

Section 126(1)(a) in The Orissa Grama Panchayats Act, 1964

(a)delegate to such Committee, powers with such conditions as they may think proper to impose, to frame schemes binding on each such Grama Panchayat as to the construction and future maintenance of any joint work and the power which may be exercised by any Such Panchayat in relation to such scheme; and

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State of Odisha - Subsection

Section 126(1)(a) in The Orissa Grama Panchayats Act, 1964