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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in The Orissa Grama Panchayats Act, 1964

(1)Save as otherwise expressly provided by or under this Act, the executive powers of the Grama Panchayat for the purpose of carrying out the provisions of this Act, shall be exercised by the Sarpanch, who shall act under the authority of the said Grama Panchayat.