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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3)(g) in The Orissa Zilla Parishad Act, 1991

(g)On receipt of the final statement from the Collector under Clause (f) the Government shall, if it is satisfied that the division and reservations shown therein have been made in accordance with the procedure provided herein before, accord its approval and published the same in the Gazette whereupon, the division of the Parishad area into constituencies and reservation of seats therein shall become final.]