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State of Odisha - Section

Section 2 in Orissa Panchayat Samiti (Miscellaneous Provisions) Act, 1981

2. Subdivisional Officers to perform functions of Samitis.

- Notwithstanding anything contained in the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960), during the period beginning with the date of commencement of this Act and until the newly elected Chairmen of the Panchayat Samitis assume office, the powers and functions of the Panchayat Samitis shall be exercised and performed by the Subdivisional Officer having jurisdiction over the concerned Block.