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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(e) in The Orissa Grama Panchayats Act, 1964

(e)is in contravention of the provisions of this Act, and the rules made thereunder, he shall refer the matter to the Sub-Divisional Officer and act, according to such directions as the Sub-Divisional Officer may issue in accordance with the provisions of this Act, and the rules made thereunder.