Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 97 in Grama Panchayats Rules, 1968 97. Procedure for entering into contract. - A Grama Panchayat shall not acquire any immovable property under Section 77 of the Act unless required for discharging obligatory functions prescribed under Section 44 of the Act and the price is approved by the Collector.
