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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(b) in Grama Panchayats Rules, 1968

(b)If the Grama Panchayat requires the Palli Sabha to hold an extraordinary meeting either of its own motion or on a requisition in writing of not less than one-fifth of the members of Palli Sabha, the date, time, place and subject for discussion in such meeting shall be fixed by the Grama Panchayat at least fifteen days in advance.