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[Cites 0, Cited by 0] [Section 55(3)] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(3)(b) in The Orissa Grama Panchayats Act, 1964

(b)In case the Grama Panchayat decides to refuse to grant the licence, it shall communicate it's decision to the Collector of the district who on receipt of the information from the Grama Panchayat and after conducting such inquiry as he deems fit shall forward the same along with his considered views to Government for a decision.]