Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Orissa Grama Panchayats Act, 1964

(1)For every village within the Grama, there shall be constituted by the State Government a Palli Sabha, provided that where the area comprised within a ward constituted for the Grama under Section 8 consist of more than one village there shall be only one Palli Sabha for such ward.