Section 150(2)(iii) in The Orissa Grama Panchayats Act, 1964

[Cites 0, Cited by 0] [Section 150(2)] [Section 150] [Entire Act]

State of Odisha - Subsection

Section 150(2)(iii) in The Orissa Grama Panchayats Act, 1964

(iii)fees payable in respect of applications, including applications for appeal, review or revision that may be filed before different authorities under the provisions of this Act;

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State of Odisha - Subsection

Section 150(2)(iii) in The Orissa Grama Panchayats Act, 1964