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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(2) in Orissa Pani Panchayat Act, 2002

(2)All orders made under Sub-section (1) shall, as soon as may be, after they are made, be laid before the State Legislature and the Legislature may make any modification if it so like and thereafter such order shall have effect subject to such modifications, if any.