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

State of Odisha - Subsection

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

(h)if the resolution is passed at the meeting supported by [a majority of two-thirds] [Substituted vide Orissa Act No. 1 of 1966.] of members having a right to vote, [the Sub-divisional Officer] [Substituted vide Orissa Act No. 1 of 1966.] shall forward the resolution to the authority prescribed in pursuance of Sub-section (1).]