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[Cites 0, Cited by 3] [Section 46B(2)] [Section 46B] [Entire Act]

State of Odisha - Subsection

Section 46B(2)(c) in The Orissa Panchayat Samiti Act, 1959

(c)[the Sub-divisional Officer] [Substituted vide Orissa Act No. 19 of 1986.] on receipt of such requisition shall fix the date, hour and place of such meetings and give notice of the same to all the members with a right to vote, alongwith a copy of the requisition and of the proposed resolution, at least seven clear days before the date so fixed;