Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(j) in Provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996 (j)planning and management of minor water bodies in the Scheduled Areas shall be entrusted to Panchayats at the appropriate level;
