Section 24(2)(k) in The Orissa Grama Panchayats Act, 1964

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(k) in The Orissa Grama Panchayats Act, 1964

(k)where any Gazetted Officer presides at the meeting he shall, without prejudice to the provisions of Clause (j), also send a copy of the resolution to the Sub-divisional Officer for information and such action as may be necessary.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 24(2)(k) in The Orissa Grama Panchayats Act, 1964