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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(21) in Orissa Municipal Act, 1950

(21)"offensive matter" means dirt, dung, putrid or putrefying substances, and filth of any kind not included in the term 'filth';[(21-a) "Panchayat" means a Grama Panchayats as defined in the Orissa Grama Panchayats Act, 1964 (Orissa Act 1 of 1965) or a Panchayat Samiti as defined in the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960) or a Zilla Parishad as defined in the Orissa Zilla Parishad Act, 1991 (Orissa Act 17 of 1991);] [Inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]