Section 26(4)(b) in The Orissa District Planning Committees Rules, 2000

[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(4)(b) in The Orissa District Planning Committees Rules, 2000

(b)The Member-Secretary shall forward a copy of the minutes of the proceedings of each meeting of the Committee to the Government, Revenue Divisional Commissioner, Member, Board of Revenue, other authorities concerned if any, and all members of the Committee within seven days of each meeting,

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State of Odisha - Subsection

Section 26(4)(b) in The Orissa District Planning Committees Rules, 2000